Hasan Ali Shah Jafri vs State Of U.P. And Another
2015 Latest Caselaw 2652 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 27466 of 2015
 
Applicant :- Hasan Ali Shah Jafri
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- J.P.S. Jadaun,Kameshwar Singh
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 335460 of 2015

Heard Sri Kameshwar Singh, learned counsel for the applicant, and Sri Manish Deo, learned A.G.A. appearing for the State, and perused the record.

The correction application is allowed and the order dated 14.09.2015 is corrected as follows :

"1. In 2nd and 3rd lines of 3rd paragraph of the order dated 14.09.2015, the word "and thereafter posted" be deleted.

2.  In the 8th, 9th and 10th  line of 3rd paragraph of the order dated 14.09.2015, the word "Additional District and Sessions Judge 'X' Vs. Registrar General, High Court of Madhya Pradesh and others reported in 2015 (2) SCC (Crl.) 514" be deleted and in its place "Shreya Singhal Vs. Union of India, reported in 2015 Vol-2 SCC (Crl.) page 449" shall be read."

Order Date :- 24.9.2015

VKG