Mohar Singh vs State Of U.P. And Another
2015 Latest Caselaw 3080 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 36
 
Case :- APPLICATION U/S 482 No. - 28995 of 2015
 
Applicant :- Mohar Singh
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Gaurav Kakkar
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 357307 of 2015.

Heard Sri Raghvendra Prakash,Advocate, holding brief of Sri Gaurav Kakkar, learned counsel for the applicant and Sri R. K. Maurya, learned AGA appearing for the State and perused the record.

It has been argued by the learned counsel for the applicant that in the title of the order dated 28.09.2015 passed by this Court in the aforesaid application, the name of the applicant is wrongly transcribed as 'Manohar Singh' in place of 'Mohar Singh'. 

The correction application is allowed and the order dated 28.09.2015 is corrected as follows :

"In the third line of the title of the order dated 28.09.2015, the word "Manohar Singh" be deleted and in its place "Mohar Singh" shall be read.

Order Date :- 12.10.2015

VKG