Mewa Ram Bajpai vs State Of U.P. Thru Secy.Basic Edu. ...
2019 Latest Caselaw 4626 ALL

Citation : 2019 Latest Caselaw 4626 ALL
Judgement Date : 16 May, 2019

Allahabad High Court

Mewa Ram Bajpai vs State Of U.P. Thru Secy.Basic Edu. ... on 16 May, 2019

Bench: Rajesh Singh Chauhan




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 
(C.M. Application No.62420 of 2019)
 
In Re:-
 

 
Case :- SERVICE SINGLE No. - 12719 of 2019
 

 
Petitioner :- Mewa Ram Bajpai
 
Respondent :- State Of U.P. Thru Secy.Basic Edu. Lucknow And Ors.
 
Counsel for Petitioner :- Pawan Kumar Pandey
 
Counsel for Respondent :- C.S.C.,Ajay Kumar
 

 
Hon'ble Rajesh Singh Chauhan,J.

Heard learned counsel for the petitioner on the application for correction in the order dated 02.05.2019.

On due consideration, the application is allowed.

In para-1 of order dated 02.05.2019, the name Sri Vinay Misra be read as Sri Pawan Kumar Pandey.

In para-2 of the aforesaid order, the name of Sri P.K. Singh Besen be read as Sri Ajay Kumar.

In para-4 of the aforesaid order, the word "Pratapgarh" be read as "Hardoi".

In para-5 of the aforesaid order, the words "Pratapgarh" be read as "Hardoi'.

The order has been corrected accordingly.

Order Date :- 16.5.2019

Suresh/

[Rajesh Singh Chauhan,J.]

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Mewa Ram Bajpai vs State Of U.P. Thru Secy.Basic Edu. ...
2019 Latest Caselaw 4626 ALL

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Mewa Ram Bajpai vs State Of U.P. Thru Secy.Basic Edu. ...2019 Latest Caselaw 4626 ALL

LatestLaws Partner Event : IJJ

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

Mewa Ram Bajpai vs State Of U.P. Thru Secy.Basic Edu. ...
2019 Latest Caselaw 4626 ALL