Mrs. Talat Ahmad vs Dr. Hasmukh Adhia,I.A.S Secy ...
2015 Latest Caselaw 3140 ALL

Citation : 2015 Latest Caselaw 3140 ALL
Judgement Date : 13 October, 2015

Allahabad High Court

Mrs. Talat Ahmad vs Dr. Hasmukh Adhia,I.A.S Secy ... on 13 October, 2015

Bench: Devendra Kumar Arora




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- CONTEMPT No. - 1848 of 2015
 

 
Applicant :- Mrs. Talat Ahmad
 
Opposite Party :- Dr. Hasmukh Adhia,I.A.S Secy Deptt Of Fin. Sers. & Others
 
Counsel for Applicant :- Abhinav Singh,D. Tripathi
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application for correction.

According to learned Counsel for the petitioner that due to inadvertent error the word "one crore" has been mentioned in place of "one lac" in fifth line of paragraph 2 and in fourth line of paragraph 4 of the order dated 10.9.2015, which needs correction.

The application is allowed.

Let the word "one crore" be read as "one lac" which is corrected in the order dated 10.9.2015 by red ink. It has also been informed that name of the petitioner is incorrectly shown in the cause list.

Registry is directed to show name of the petitioner as Abhinav Singh instead of Abhinav Sinha

Order Date :- 13.10.2015

MH/-