Deepmala Dubey And Another vs State Of U.P. Thru ...
2019 Latest Caselaw 1178 ALL

Citation : 2019 Latest Caselaw 1178 ALL
Judgement Date : 13 March, 2019

Allahabad High Court

Deepmala Dubey And Another vs State Of U.P. Thru ... on 13 March, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.33446 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 6748 of 2019
 

 
Petitioner :- Deepmala Dubey And Another
 
Respondent :- State Of U.P. Thru Prin.Secy.Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Raj Deo Singh
 
Counsel for Respondent :- C.S.C.,Neeraj Chaurasiya
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for correction in the order dated 08.03.2019.

On due consideration, the application is allowed.

In the order dated 08.03.2019, the word "Sultanpur" is corrected as "Ambedkar Nagar".

Since ten days' time has been given to the petitioners to prefer representation to the Competent Authority by order dated 08.03.2019, therefore, the period of ten days' is extended to twenty days from today.

The order dated 03.08.2019 has been corrected accordingly.

Order Date :- 13.3.2019

Suresh/

[Rajesh Singh Chauhan,J.]