Allahabad High Court
Sunil Kumar vs Sri Raghvendra Singh,S.D.M. And ... on 9 July, 2021
Author: Rajeev Misra
Bench: Rajeev Misra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 7 Case :- CONTEMPT APPLICATION (CIVIL) No. - 2011 of 2021 Applicant :- Sunil Kumar Opposite Party :- Sri Raghvendra Singh,S.D.M. And Another Counsel for Applicant :- Narendra Kumar,Suman Kumar Yadav Hon'ble Rajeev Misra,J.
Mr. Narendra Kumar, learned counsel for the applicant is seeking correction in order dated 30.6.2021.
Learned counsel for applicant contends that in second paragraph of order dated 30.6.2021, the description "Civil Misc. Writ Petition No. "30014 of 2015" has wrongly been mentioned, as correct description is "Civil Misc. Writ Petition No. 30014 of 2005". He therefore contends that aforesaid mistake occurring in second paragraph of order dated 30.6.2021 may be corrected.
Prayer is bonafide.
Correction application is allowed.
In place of description "Civil Misc. Writ Petition No. "30014 of 2015" as mentioned in paragraph 2 of order dated 30.6.2021, description "Civil Misc. Writ Petition No. "30014 of 2005" shall be read.
This correction shall form part of earlier order dated 30.6.2021.
The correction application stands finally disposed of.
Order Date :- 9.7.2021 Kuldeep