Ramashankar Yadav vs State Of U P And 2 Others
2019 Latest Caselaw 1016 ALL

Citation : 2019 Latest Caselaw 1016 ALL
Judgement Date : 12 March, 2019

Allahabad High Court

Ramashankar Yadav vs State Of U P And 2 Others on 12 March, 2019

Bench: Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 28
 

 
Case :- WRIT - A No. - 1655 of 2019
 

 
Petitioner :- Ramashankar Yadav
 
Respondent :- State Of U P And 2 Others
 
Counsel for Petitioner :- Awadhesh Kumar Malviya
 
Counsel for Respondent :- C.S.C.,Devendra Pratap Singh
 

 
Hon'ble Rohit Ranjan Agarwal,J.

Re: Civil Misc. Correction No.2 of 2019

Heard learned counsel for the parties and have perused the application.

The correction application is allowed.

The word "Ghaziabad" occurring in seventh line of fifth paragraph of the order dated 13.2.2019 shall be read as "Ghazipur".

As such, the order dated13.2.2019 passed by the Court stands corrected.

Order Date :- 12.3.2019

AKJ

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