Allahabad High Court
M/S Mcdowell & Company Limited Thru ... vs State Of U.P. Thru Secy. Excise & 3 Ors. on 27 November, 2019
Bench: Anil Kumar, Saurabh Lavania
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 3 Case :- MISC. BENCH No. - 4493 of 2006 Petitioner :- M/S Mcdowell & Company Limited Thru Executive Legal A.K.Gupt Respondent :- State Of U.P. Thru Secy. Excise & 3 Ors. Counsel for Petitioner :- Alok Mathur,Ishita Yadu,Niraj Gupta Counsel for Respondent :- C.S.C. Hon'ble Anil Kumar,J.
Hon'ble Saurabh Lavania,J.
(C.M.Application No. 139649 of 2019) Heard Sri Neeraj Gupta, learned counsel for the petitioner, learned Standing Counsel for opposite parties and perused the record.
By means of present application, petitioner has prayed for correction in the order dated 06.11.2019 passed by this court.
In 2nd line of paragraph 2 of order dated 06.11.2019, Writ Petition No.4993 (MB) of 2006 has wrongly been transcribed in stead of Writ Petition no.4493 (MB) of 2006, so necessary correction may be made in the order.
After hearing learned counsel for the parties and going through the records, the application is allowed and in 2nd line of paragraph 2 of order dated 06.11.2019, in place of Writ Petition No.4993 (MB) of 2006, Writ Petition no.4493 (MB) of 2006 shall be read.
Other part of the order dated 06.11.2019 shall remain intact.
.
(Saurabh Lavania,J.) (Anil Kumar,J.) Order Date :- 27.11.2019 dk/