Allahabad High Court
Shri Nath Sahai vs Devendra Nath Dwivedi, Lecturer ... on 2 July, 2010
Bench: Ashok Bhushan, Arun Tandon
Court No. - 2 Case :- SPECIAL APPEAL No. - 932 of 2008 Petitioner :- Shri Nath Sahai Respondent :- Devendra Nath Dwivedi, Lecturer (Sanskrit) G.I.College & Ors Petitioner Counsel :- Dr. H.N. Tripathi Respondent Counsel :- C.S.C.,A.K. Dwivedi,H.N. Pandey Hon'ble Ashok Bhushan,J.
Hon'ble Arun Tandon,J.
Civil Misc. Correction Application No.244090 of 2008.
This is an application praying for correction in the judgement and order dated 12/9/2008. In paragraph 5 of the correction application it is stated that the learned Single Judge disposed of the writ petition without issuing notice to the appellant who was respondent no.5 in the writ petition. It is stated in the application that in fact, notices were not issued to the Committee of Management which was respondent no.4 in the writ petition and the appellant was represented by the counsel. In the last, but one paragraph of the judgement the words "Appellant, who was respondent no.5, in the writ petition" be deleted and substituted by the words "Committee of Management, who was respondent no.4."
Correction application is allowed to the above extent.
Order Date :- 2.7.2010 SB