Tej Bahadur Singh vs State Of U.P. Thru. Secy. Basic ...
2018 Latest Caselaw 1403 ALL

Citation : 2018 Latest Caselaw 1403 ALL
Judgement Date : 6 July, 2018

Allahabad High Court

Tej Bahadur Singh vs State Of U.P. Thru. Secy. Basic ... on 6 July, 2018

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 29
 
(C.M.Application No.69689 of 2018)
 
In Re:-
 
Case :- SERVICE SINGLE No. - 15498 of 2018
 

 
Petitioner :- Tej Bahadur Singh
 
Respondent :- State Of U.P. Thru. Secy. Basic Edu. And Ors.
 
Counsel for Petitioner :- Vinay Misra
 
Counsel for Respondent :- C.S.C.,J.B.S. Rathour
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard on the application for correction in the order dated 25.05.2018.

On due consideration, the application is allowed.

In the order dated 25.05.2018, the District-Pratapgarh be read as District-Sultanpur.

Vide order dated 25.05.2018, this Court was pleased to grant three weeks' time and three months time to the concerning opposite parties, which have been lapsed. Therefore, the said three weeks' and three months period is now extended for further three weeks and three months, respectively, from today.

The order is corrected accordingly.

Order Date :- 6.7.2018

Suresh/

[Rajesh Singh Chauhan,J.]