Allahabad High Court
Naresh Kumar Srivastava & 2 Ors. vs State Of U.P. Through Prin. Secy. ... on 8 February, 2012
Author: Devendra Kumar Arora
Bench: Devendra Kumar Arora
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 20 Case :- SERVICE SINGLE No. - 500 of 2012 Petitioner :- Naresh Kumar Srivastava & 2 Ors. Respondent :- State Of U.P. Through Prin. Secy. Transport Deptt. Lko. & Or Petitioner Counsel :- Rajendra Singh Chauhan Respondent Counsel :- C.S.C.,V.Sinha Hon'ble Devendra Kumar Arora,J.
(C.M.A.No.13745 of 2012) This is an application for correction in the order dated 30.01.2012.
The submission of learned counsel for the applicant-petitioner is that it appears that due to typographical error the date 30.01.2012 has been transcribed instead of 31.01.2012.
I have considered the submission of learned counsel for the applicant-petitioner and perused the record.
On due consideration, the application is allowed and in the order, the date 30.01.2012 is substituted with 31.01.2012.
Order Date :- 8.2.2012 Suresh/