Pankaj Kumar Singh vs State Of U.P.Through ...
2015 Latest Caselaw 3691 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 24
 

 
Case :- SERVICE SINGLE No. - 5295 of 2010
 

 
Petitioner :- Pankaj Kumar Singh
 
Respondent :- State Of U.P.Through Secy.Secondary Edu.Lucknow And Others
 
Counsel for Petitioner :- D.P.S.Chauhan,Jai Shanker Shukla,Narendra Singh
 
Counsel for Respondent :- C.S.C.,Amrendra P.Singh,B.R. Singh,Onkar Singh Kushwaha,Raghvendra Kr.Singh Ii,Surya Kumar,V.K.Misra
 

 
Hon'ble Dr. Devendra Kumar Arora,J.

(C.M. Application No. 113732 of 2015)

This is an application for correction of the order dated 13.10.2015.

The submission of learned counsel for the petitioner is that in the order dated 13.10.2015 number of the writ petition has been transcribed as ?3009? in place of ?3007? therefore, necessity has arisen to file this correction application.

On due consideration, Application is allowed.

Accordingly, in the order dated 13.10.2015 the writ petition no. ?3009? be read as ?3007?.

The correction is also carried out with the red ink.

Order Date :- 30.10.2015

Arvind