Allahabad High Court
C/M Saheed Bhagat Singh /Public Inter ... vs State Of U.P. Thru Its Secy. And Others on 17 November, 2011
Author: V.K. Shukla
Bench: V.K. Shukla
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - C No. - 62895 of 2011 Petitioner :- C/M Saheed Bhagat Singh /Public Inter College & Anr. Respondent :- State Of U.P. Thru Its Secy. And Others Petitioner Counsel :- I.S. Singh Vatsa Respondent Counsel :- C.S.C. Hon'ble V.K. Shukla,J.
Correction Application Allowed.
Petitioner is permitted to delete the word "Junior" occurring in the description of petitioner No.1 in the writ petition. Petitioner is also permitted to delete the letters "u" and "z" respectively from the words "Bunda" and "Shahzahanpur" and substitute in their place the letters "a" and "j" respectively, occurring in the description of petitioner No.1 and at other places also wherever they occur in the body of the writ petition.
Computer Centre is also directed to make necessary correction in the description of petitioner.
Order Date :- 17.11.2011 SRY