U.P. Power Corporation ... vs State Of U.P. Thru. Prin. Secy. ...
2018 Latest Caselaw 4000 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 20
 
(C. M. Application No.131212 of 2018)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 16290 of 2018
 

 
Petitioner :- U.P. Power Corporation Nivida/Samvida Thru.Secy. & Ors.
 
Respondent :- State Of U.P. Thru. Prin. Secy. Energy Deptt. & Anr.
 
Counsel for Petitioner :- Pradip Kumar Srivastava,Renu Misra
 
Counsel for Respondent :- C.S.C.,Vikrant Raghuvanshi
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioners on the application for correction in the order dated 30.05.2018.

Learned counsel for the petitioners has submitted that inadvertently due to typographical error in the operative portion of order dated 30.05.2018 the petitioners No.2 and 3 have been typed, whereas it should be all the petitioners.

On due consideration, the application is allowed.

In the operative portion of order dated 30.05.2018, 'the petitioners No.2 and 3' be corrected as 'all the petitioners'.

The order has been corrected accordingly.

Vide order dated 30.05.2018, three months period was granted to the petitioners to prefer representation and that period has already been expired, therefore, the said period of three months shall be counted from today i.e. 27.11.2018.

Let a copy of this order be provided to the learned counsel for the petitioners, as per rules, within 48 hours.

Order Date :- 27.11.2018

Suresh/

[Rajesh Singh Chauhan,J.]