Madhu Tiwari vs State Of U.P. Thru. Secy. Home Deptt. ...
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Allahabad High Court

Madhu Tiwari vs State Of U.P. Thru. Secy. Home Deptt. ... on 27 May, 2024

Author: Shamim Ahmed

Bench: Shamim Ahmed

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40472
 
Court No. - 27
 

 
Case :- APPLICATION U/S 482 No. - 4095 of 2023
 

 
Applicant :- Madhu Tiwari
 
Opposite Party :- State Of U.P. Thru. Secy. Home Deptt. Lko. And Others
 
Counsel for Applicant :- Nadeem Murtaza,Aditya Vikram Singh
 
Counsel for Opposite Party :- G.A.
 
with
 
Case :- APPLICATION U/S 482 No. - 3121 of 2022
 
Applicant :- Mitali Tiwari And 5 Others
 
Opposite Party :- State Of U.P. Thru Prin Secy Home Sectt Lko And Another
 
Counsel for Applicant :- Pramod Singh,Anand Kumar Srivastava,Arvind Kumar Pandey,Pramod Singh
 
Counsel for Opposite Party :- G.A.,Nadeem Murtaza
 
with
 
Case :- APPLICATION U/S 482 No. - 5104 of 2021
 
Applicant :- Himanshu Tiwari
 
Opposite Party :- State Of U.P. Thru Secy. Home And Anr.
 
Counsel for Applicant :- Pratul Gupta
 
Counsel for Opposite Party :- G.A.,Ram Bali Tiwari,Vimlesh Chandra 
 

 
Hon'ble Shamim Ahmed,J. 
 

(I.A. No. 1 of 2024)

This is an application for correction in the judgment and order dated 07.05.2024 passed in this case.

Heard. The typographical error is apparent in the said order. In the sub-para IV of Para 13 of the said judgment the words "Criminal Misc Case No. 789 of 2016 registered as 158/2016" and the title of the case "Mitali Tiwari v. Himanshu Tiwari & ors.", have wrongly been mentioned. Rather it should be"Criminal Misc Case No. 789 of 2016 registered as 185/2016" and "Mitali Tiwari & anr. v. Himanshu Tiwari & ors." Likewise in sub-para VII of para-13 of the said judgment, "P.S. Madiyaon" has wrongly been typed. Rather it should be "P.S. Hazratganj" The application is allowed. For the purpose of clarity, sub-paras (iv) and (vii) of para-13 of the said judgment are rephrased hereinbelow:

"13(IV). Criminal Misc. Case No.789/2016 registered as 185/2016, under Section 12 of Domestic Violence Act "Mitali Tiwari & Anr. Vs. Himanshu Tiwari & Ors", filed by Mitali Tiwari alongwith minor daughter Shambhavi Tiwari pending before learned court of Additional Chief Judicial Magistrate-ll, Lucknow."

"13(VII). Criminal Complaint Case No.80963 of 2023, Police Station Hazratganj, District Lucknow filed by Himanshu Tiwari pending before learned Court of Additional Chief Judicial Magistrate-ll, Lucknow."

A copy of this order shall be provided with the order dated 07.05.2024.

(Shamim Ahmed, J.)

Order Date :- 27.5.2024

A.Nigam