Hemant Kumar vs State Of U.P. & 5 Others
2017 Latest Caselaw 13 ALL

Citation : 2017 Latest Caselaw 13 ALL
Judgement Date : 3 May, 2017

Allahabad High Court

Hemant Kumar vs State Of U.P. & 5 Others on 3 May, 2017

Bench: Manoj Kumar Gupta




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 59
 

 
Case :- WRIT - C No. - 10710 of 2017
 

 
Petitioner :- Hemant Kumar
 
Respondent :- State Of U.P. & 5 Others
 
Counsel for Petitioner :- Tej Bhanu Pandey,Manoj Kumar
 
Counsel for Respondent :- C.S.C.,Vivek Verma
 

 
Hon'ble Manoj Kumar Gupta,J.

Re: Civil Misc. Correction Application No.145626 of 2017

Heard.

The correction application is allowed.

In the order dated 18.4.2017, the penultimate paragraph shall stand incorporated as under :-

"Soon after payment is received by the sixth respondent, it shall ensure that B.Ed. certificate and marks sheet of the petitioner is issued to him without any further delay."

The application stands disposed of accordingly.

(Manoj Kumar Gupta, J.)

Order Date :- 3.5.2017

skv

Download the LatestLaws.com Mobile App