Ram Avtar And Others vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 21838 ALL

Citation : 2022 Latest Caselaw 21838 ALL
Judgement Date : 19 December, 2022

Allahabad High Court

Ram Avtar And Others vs State Of U.P. Thru. Prin. Secy. ... on 19 December, 2022

Bench: Rajesh Singh Chauhan, Mohd. Aslam




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 9
 

 
Case :- CRIMINAL MISC. WRIT PETITION No. - 9336 of 2022
 

 
Petitioner :- Ram Avtar And Others
 
Respondent :- State Of U.P. Thru. Prin. Secy. Home Lko. And Others
 
Counsel for Petitioner :- Chandra Shekhar Sinha,Gaurav Verma
 
Counsel for Respondent :- G.A.
 

 
Hon'ble Rajesh Singh Chauhan,J.

Hon'ble Mohd. Aslam,J.

Heard.

Cr. M. Application No. 3 of 2022 has been moved for correction of the order dated 12.12.2022.

Cr. M. Application for correction is hereby allowed.

Order dated 12.12.2022 is hereby corrected.

Now the judgment and order dated 12.12.2022 stands corrected to the extent that on first page second paragraph of the order in place of "O.P. No. 4" the words "O.P. No. 3" may be substituted and read after.

(Mohd. Aslam, J.) (Rajesh Singh Chauhan, J.)

Order Date :- 19.12.2022