Allahabad High Court
Anand Prakash Trivedi & Another vs State Of U.P. & Another on 16 July, 2010
Author: Kashi Nath Pandey
Bench: Kashi Nath Pandey
Court No. - 13 Case :- CRIMINAL REVISION No. - 2471 of 2010 Petitioner :- Anand Prakash Trivedi & Another Respondent :- State Of U.P. & Another Petitioner Counsel :- Azhar Hussain,H.A. Alvi Respondent Counsel :- Govt. Advocate Hon'ble Kashi Nath Pandey,J.
Order on Criminal Misc. Correction Application No. 195375 of 2010 Correction application in Criminal Misc. Revision No. 2471 of 2010 dated 15.07.2010 has been filed by the learned counsel for the revisionists, for deleting the second paragraph of the order dated 19.05.2010.
Learned counsel for the revisionists, submits that under mistake of fact, he has mis-informed the Court that the Criminal Appeal No. is 87 of 2009 in place of 88 of 2009. A photostat copy of the Criminal Appeal No. 88 of 2009 is on record, against which the present revision has been filed.
Accordingly the correction application is allowed, the second paragraph of the order dated 19.05.2010 passed in Criminal Revision No. 2471 of 2010 is deleted.The learned counsel for the revisionists is permitted to make corrections in the memo of revision.
Order Date :- 16.7.2010 A. Verma