Krishna Nand Pathak vs State Of U.P. Thru. Prin. Secy. Urban ...
2024 Latest Caselaw 19817 ALL

Allahabad High Court

Krishna Nand Pathak vs State Of U.P. Thru. Prin. Secy. Urban ... on 29 May, 2024

Author: Manish Mathur

Bench: Manish Mathur

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:40859
 
Court No. - 17
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 65 of 2024
 

 
Applicant :- Krishna Nand Pathak
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Urban Development Deptt. Lko. And 2 Others
 
Counsel for Applicant :- Anand Mani Tripathi
 

 
Hon'ble Manish Mathur,J.
 

Review application has been filed challenging judgment and order dated 16.04.2024 passed in Writ-A No. 4926 of 2023.

It has been submitted that the aforesaid judgment has been passed indicating only three appointment letters whereas there were four appointment letters, which had been issued.

In the considered opinion of this Court, for the aforesaid error, correction application instead of review petition would be maintainable.

In view thereof, learned counsel for petitioner seeks to withdraw this review petition with liberty to file a correction application.

Considering aforesaid submission, the review is dismissed as withdrawn granting liberty to file an application for correction.

Order Date :- 29.5.2024

Satish