Shrawan Kumar Misra vs State Of U.P. And Others
2018 Latest Caselaw 670 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.57760 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 2500 of 1998
 

 
Petitioner :- Shrawan Kumar Misra
 
Respondent :- State Of U.P. And Others
 
Counsel for Petitioner :- Q.M.Haq,Y.K. Misra
 
Counsel for Respondent :- C.S.C.,G.C. Verma,Ghaus Beg,R.P.Ojha,Virendra Mishra
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard Sri Y.K. Misra, learned counsel for the applicant-petitioner on the application for correction  in the order dated 26.04.2018.

Learned counsel for the petitioner has submitted that order dated 26.04.2018, by which the writ petition was dismissed for want of prosecution, has wrongly been transcribed on the writ petition, whereas it should be transcribed on C.M.Application No.3814 of 2001.

On due consideration, the application is allowed.

Since, inadvertently, the order dated 26.04.2018 has been transcribed on the writ petition, therefore, it would be treated to pass on C.M.Application No.3814 of 2001 and in place of writ petition is dismissed for want of prosecution, it would be read that the C.M.Application No.3814 of 2001 is dismissed for want of prosecution.

The order is corrected accordingly.

Order Date :- 18.5.2018

Suresh/

[Rajesh Singh Chauhan,J.]