Allahabad High Court
Saf Yeast Compandy ... vs State Of U.P.Through Prin.Secy.Labour ... on 11 April, 2013
Author: Pankaj Mithal
Bench: Pankaj Mithal
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 23 Case :- MISC. SINGLE No. - 376 of 2001 Petitioner :- Saf Yeast Compandy Ltd.U.P.S.I.D.C.Industrial Respondent :- State Of U.P.Through Prin.Secy.Labour Dept.And 6 Ors Petitioner Counsel :- Amit Bose,Dr.L.P.Misra,Manish Kumar,Manish Singh Respondent Counsel :- C.S.C.,Rajesh Singh Hon'ble Pankaj Mithal,J.
This is a correction application seeking correction in my order dated 1.4.2013.
It has been submitted by learned counsel for the petitioner that while directing the matter to be listed in the cause list the court after looking into the record was pleased to extend the stay order also but the same has not been transcribed.
I have reheard the matter and has perused the record.
I am satisfied that on the last occasion the stay order was extended till the next date of listing but due to some inadvertence the same has not been transcribed.
In view of the aforesaid facts and circumstances, the correction is allowed and in the order dated 1.4.2013 the following words are added: "stay order granted earlier shall remain in operation till the next date of listing".
The application is allowed.
Order Date :- 11.4.2013 R.U.