Pranshu Gaud vs State Of U.P. And 5 Others
2022 Latest Caselaw 21320 ALL

Citation : 2022 Latest Caselaw 21320 ALL
Judgement Date : 15 December, 2022

Allahabad High Court

Pranshu Gaud vs State Of U.P. And 5 Others on 15 December, 2022

Bench: Ashutosh Srivastava




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 19966 of 2022
 

 
Petitioner :- Pranshu Gaud
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Vikas Mishra
 
Counsel for Respondent :- C.S.C.,Ashok Kumar Yadav
 

 
Hon'ble Ashutosh Srivastava,J.

At the oral request of learned counsel for the petitioner, 10 days further time from today to prefer statutory appeal is granted.

Civil Misc. Correction Application No. 2 of 2022:

Heard.

This correction application is allowed.

The judgment/order dated 7.12.2022 stands corrected as follows:-

In the 2nd paragraph of order, date "31.8.2023" should be read as "31.8.2022" and further the words "Rajkiya Kanya Junior High School, Vrindavan, Mathura" should be read as "Rajkiya Kanya Junior High School, Mathura".

This order shall be treated as part of order dated 7.12.2022 passed by this Court.

Order Date :- 15.12.2022

Ravi Prakash