Allahabad High Court
Ram Shiromani Maurya And 6 Others vs State Of U.P. And 5 Others on 25 July, 2019
Author: Ajay Bhanot
Bench: Ajay Bhanot
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- MATTERS UNDER ARTICLE 227 No. - 4576 of 2019 Petitioner :- Ram Shiromani Maurya And 6 Others Respondent :- State Of U.P. And 5 Others Counsel for Petitioner :- Vikas Kumar Counsel for Respondent :- C.S.C. Hon'ble Ajay Bhanot,J.
Ref: Civil Misc. Amendment Application No. 3 of 2019 Heard.
Learned counsel for the appellant has pressed amendment application. Learned counsel for the respondents do not have any objection to the amendment application. Amendment application is allowed. Let the amendment be carried out during the course of day. Ref: Civil Misc. Correction Application No. 4 of 2019 Heard.
The correction application is allowed.
Necessary correction has been incorporated in the order dated 28.05.2019. Let a fresh certified copy of the order be issued. A corrected copy of the order shall be placed on record. Order Date :- 25.7.2019 Dhananjai