Nirmal Ram vs State Of U.P. Thru Prin.Secy. ...
2019 Latest Caselaw 2752 ALL

Citation : 2019 Latest Caselaw 2752 ALL
Judgement Date : 10 April, 2019

Allahabad High Court

Nirmal Ram vs State Of U.P. Thru Prin.Secy. ... on 10 April, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.44090 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 7124 of 2019
 

 
Petitioner :- Nirmal Ram
 
Respondent :- State Of U.P. Thru Prin.Secy. Revenue Lucknow And Ors.
 
Counsel for Petitioner :- Prasiddha Narayan Singh
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for amendment.

Learned counsel for the petitioner has submitted that due to typographical error in the array of opposite party No.5 the name of Tehsil-Akbarpur has been typed whereas it should be Tehsil-Alapur, therefore, he may be permitted to carry out the aforesaid amendment in the array of opposite party No.5.

The amendment is formal.

On due consideration, the application is allowed.

Learned counsel for the petitioner is permitted to carry out necessary amendment within a week.

Order Date :- 10.4.2019

Suresh/

[Rajesh Singh Chauhan,J.]