Akhtar Ali vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 10121 ALL

Citation : 2023 Latest Caselaw 10121 ALL
Judgement Date : 5 April, 2023

Allahabad High Court

Akhtar Ali vs State Of U.P. Thru. Prin. Secy. ... on 5 April, 2023

Bench: Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- WRIT - A No. - 2381 of 2023
 

 
Petitioner :- Akhtar Ali
 
Respondent :- State Of U.P. Thru. Prin. Secy. Transport Deptt. And 2 Others
 
Counsel for Petitioner :- Shyam Narayan Shukla
 
Counsel for Respondent :- C.S.C.,Akhilesh Kumar Srivastava
 

 
Hon'ble Alok Mathur,J.

C. M. Application No.2 of 2023- for correction/amendment in the judgment and order dated 22.3.2023.

1. Heard learned counsel for the parties.

2. The cause shown is sufficient. The application is allowed.

3. Order dated 22.3.2023 is corrected to the extent that in place of 'Station Incharge', 'Senior Clerk' shall be read.

Order Date :- 5.4.2023 (Alok Mathur, J.)

RKM.

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