Smt. Deepika Agarwal vs State Of Up Thr Addl.Chief ...
2023 Latest Caselaw 14468 ALL

Citation : 2023 Latest Caselaw 14468 ALL
Judgement Date : 8 May, 2023

Allahabad High Court

Smt. Deepika Agarwal vs State Of Up Thr Addl.Chief ... on 8 May, 2023

Bench: Alok Mathur




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Neutral Citation No. - 2023:AHC-LKO:31754
 
Court No. - 20
 

 
Case :- WRIT - A No. - 18376 of 2019
 

 
Petitioner :- Smt. Deepika Agarwal
 
Respondent :- State Of Up Thr Addl.Chief Secy.Medical Health And Familyandanr.
 
Counsel for Petitioner :- Hari Prasad Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Alok Mathur,J.

C. M. Application No.9 of 2023 for correction in the judgment and order dated 2.11.2022.

Heard learned counsel for the parties.

The cause shown is sufficient. Application is allowed.

Order dated 2.11.2022 is corrected to the extent that in fourth line of paragraph 2 of the order in place of '30.4.1992', '22.11.1990' and in second line of paragraph 5 of the order in place of '07.1.1996 to 1.5.1992', '24.11.1990 to 01.5.1992' shall be read.

Order Date :- 8.5.2023 (Alok Mathur, J.)

RKM.

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