Dongar Rajpoot And Another vs State Of U.P. And Another
2015 Latest Caselaw 2771 ALL

Citation : 2015 Latest Caselaw 2771 ALL
Judgement Date : 29 September, 2015

Allahabad High Court

Dongar Rajpoot And Another vs State Of U.P. And Another on 29 September, 2015

Bench: Ramesh Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 53
 
Case :- APPLICATION U/S 482 No. - 28123 of 2015
 
Applicant :- Dongar Rajpoot And Another
 
Opposite Party :- State Of U.P. And Another
 
Counsel for Applicant :- Avdesh Narayan Tiwari
 
Counsel for Opposite Party :- Govt. Advocate
 

 
Hon'ble Ramesh Sinha,J.

Ref : Crl. Misc. Correction Application No. 340023 of 2015.

Heard Sri Avdesh Narayan Tiwari, learned Counsel for the applicants and Sri Nitin Sharma, learned AGA appearing for the State and perused the record.

The prayer made in the correction application is defective one, therefore it is accordingly dismissed, with liberty to the learned counsel for the applicants to file a fresh correction application.

Order Date :- 29.9.2015

VKG

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