M/S.Allied Publi Shers Ltd,15 ... vs Labour Court,U.P.Lucknow And ...
2018 Latest Caselaw 1939 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M. Application No.85969 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 216 of 1994
 

 
Petitioner :- M/S.Allied Publi Shers Ltd,15 J.N.Herodia Marg
 
Respondent :- Labour Court,U.P.Lucknow And Another
 
Counsel for Petitioner :- S.C. Misra,Murtaza Hasnain Khan,Namit Sharma
 
Counsel for Respondent :- B.S. Rawat,Girijesh Kumar Dwivedi,R.A. Misra,Vivek Singh
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the applicant/petitioners on the application for correction in the order dated 30.03.2018.

Learned counsel for the applicant/ petitioners has submitted that inadvertently due to typographical error in the order dated 30.03.2018 the sentence "applications disposed of" has wrongly been transcribed.  Therefore, the sentence "applications disposed of" may be deleted from the order dated 30.03.2018.

On due consideration, the application is allowed.

In the order dated 30.03.2018, the sentence "applications disposed of" is deleted.

The order has been corrected accordingly.

Order Date :- 10.8.2018

Suresh/

[Rajesh Singh Chauhan,J.]