Narendra Kumar Tripathi vs State Of U.P. And 4 Others
2021 Latest Caselaw 3106 ALL

Citation : 2021 Latest Caselaw 3106 ALL
Judgement Date : 2 March, 2021

Allahabad High Court

Narendra Kumar Tripathi vs State Of U.P. And 4 Others on 2 March, 2021

Bench: Munishwar Nath Bhandari, Rohit Ranjan Agarwal




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 48
 

 
Case :- SPECIAL APPEAL DEFECTIVE No. - 142 of 2021
 

 
Appellant :- Narendra Kumar Tripathi
 
Respondent :- State Of U.P. And 4 Others
 
Counsel for Appellant :- Grijesh Tiwari
 
Counsel for Respondent :- C.S.C.,Arun Kumar
 

 
Hon'ble Munishwar Nath Bhandari,J.

Hon'ble Rohit Ranjan Agarwal,J.

Order on Correction Application No. 3 of 2021

An application has been filed to seek correction of the appropriate mistake in the date. The date of recovery has been mentioned as "07.10.2020" whereas it is "17.10.2020".

In view of the above, correction in the date is allowed. The recovery certificate dated 07.10.2020 would be read as 17.10.2020 and at the same time, the recovery certificate dated 17.10.2020 is set aside.

Accordingly, there would be addition of the following sentence in the judgment-:

"Recovery certificate dated 17.10.2020 is set aside."

The correction application No. 3 of 2021 is allowed.

Order Date :- 2.3.2021

Nirmal Sinha