C/M Tulsi Intermediate College ... vs State Of U.P. Thru Prin. Secy. ...
2022 Latest Caselaw 1291 ALL

Citation : 2022 Latest Caselaw 1291 ALL
Judgement Date : 13 April, 2022

Allahabad High Court

C/M Tulsi Intermediate College ... vs State Of U.P. Thru Prin. Secy. ... on 13 April, 2022

Bench: Abdul Moin




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 8
 

 
Case :- WRIT - C No. - 1001304 of 2013
 

 
Petitioner :- C/M Tulsi Intermediate College Thru Its Manager And Another
 
Respondent :- State Of U.P. Thru Prin. Secy. Secondary Education And Others
 
Counsel for Petitioner :- Dr. L.P. Misra
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Abdul Moin,J.

(I.A. No.2 of 2022)

This is an application for correction of the judgment and order dated 31.03.2022 passed by this Court.

As learned Standing Counsel has no objection to the application being allowed, it is hereby allowed. The word 'to' appearing in paragraph 7 of the order is corrected to read as 'by.

This order shall form the part of the order dated 31.03.2022.

Order Date :- 13.4.2022

A. Katiyar

Download the LatestLaws.com Mobile App