Avadesh Kumar Singh vs Addl. District Judge (Court No.2 ) ...
2015 Latest Caselaw 3429 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 
C.M.Application No. 112262 of 2015
 
Case :- RENT CONTROL No. - 107 of 2012
 

 
Petitioner :- Avadesh Kumar Singh
 
Respondent :- Addl. District Judge (Court No.2 ) Faizabad And Ors.
 
Counsel for Petitioner :- J.C.Srivastava,R.K.Srivastava
 
Counsel for Respondent :- Manish Kumar,Manish Mathur
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

This is an application moved by the opposite party no.3 for modification/correction of the Judgment and order dated 16.9.2015  stating therein that in place of word  'House No. 3/2/5, Mohalla Mukeri Tola, city and district Faizabad', the word 'shop' has inadvertently been mentioned in the aforesaid order dated 16.9.2015.

The aforesaid fact is not disputed by Sri R.K.Srivastava, Counsel for the petitioner.

Accordingly, the application is allowed.

In the judgment and  order dated 16.9.2015 wherever the word 'shop' is occurring, it shall be read as 'House No. 3/2/5, Mohalla Mukeri Tola, city and district Faizabad'.

The judgment and order dated 16.9 .2015 stands modified to the above extent.

Order Date :- 26.10.2015

MH/-