Babloo And 4 Others vs Mohd. Sharif
2018 Latest Caselaw 1495 ALL

Citation : 2018 Latest Caselaw 1495 ALL
Judgement Date : 12 July, 2018

Allahabad High Court

Babloo And 4 Others vs Mohd. Sharif on 12 July, 2018

Bench: Vivek Kumar Birla




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 30
 

 
Case :- MATTERS UNDER ARTICLE 227 No. - 4227 of 2018
 

 
Petitioner :- Babloo And 4 Others
 
Respondent :- Mohd. Sharif
 
Counsel for Petitioner :- Pradeep Singh
 
Counsel for Respondent :- Manoj Srivastava
 

 
Hon'ble Vivek Kumar Birla,J.

Re: Civil Misc. Correction Application No.3 of 2018

Heard the learned counsel for the parties.

The correction application is allowed.

The name "Manoj" occurring in first line of paragraph first and second of theorder dated 3.7.2018 shall be read as "Rahul"

As such, the order dated 3.7.2018 passed by the Court stands corrected.

Order Date :- 12.7.2018

AKJ

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