Smt.Anita Throu. Her Husband Sri ... vs State Of Up Throu. Secy. Home Civil ...
2016 Latest Caselaw 284 ALL

Citation : 2016 Latest Caselaw 284 ALL
Judgement Date : 10 March, 2016

Allahabad High Court

Smt.Anita Throu. Her Husband Sri ... vs State Of Up Throu. Secy. Home Civil ... on 10 March, 2016

Bench: Bachchoo Lal




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 11
 
CRIMINAL MISC. CORRECTION APPLICATION NO.22476 OF 2016.
 
                                      IN
 
Case :- HABEAS CORPUS No. - 3992 of 2016
 

 
Petitioner :- Smt.Anita Throu. Her Husband Sri Amardeep
 
Respondent :- State Of Up Throu. Secy. Home Civil Secy. & Ors.
 
Counsel for Petitioner :- Sachida Nand,Waris Ali
 
Counsel for Respondent :- Govt. Advocate
 

 
Hon'ble Bachchoo Lal,J.

Correction Application is allowed.

Learned counsel for the applicant is permitted to correct correct the memo of Habeas Corpus Petition.

List in the next cause list.

Order Date :- 10.3.2016

Jitendra

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