Allahabad High Court
Parag Gupta vs State Of U.P. Through Addl. Chief Secy./ ... on 31 October, 2022
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Court No. - 15 Case :- APPLICATION U/S 482 No. - 7010 of 2022 Applicant :- Parag Gupta Opposite Party :- State Of U.P. Through Addl. Chief Secy./ Prin. Secy. Home U.P Civil Secretariat Lucknow And Anr. Counsel for Applicant :- Vivek Pandey,Ajay Kumar Gupta Counsel for Opposite Party :- G.A. Hon'ble Ajai Kumar Srivastava-I,J.
(C.M. Application No.1 of 2022 : Correction Application) Heard learned counsel for the applicant and learned A.G.A. for the State.
The instant application for correction has been moved on behalf of the applicant seeking correction in the order dated 30.09.2022 passed by this Court.
Learned counsel for the applicant submits that due to typographical error, in 7th and 8th lines of para-02 of the order dated 30.09.2022, in place of 'Police Station Hazaratganj as well as State vs. Parag Gupta, 'Police Station Jankipuram as well as State vs. Vijay Gupta' have wrongly been mentioned.
Learned A.G.A. has no objection to the aforesaid prayer made by learned counsel for the applicant.
On due consideration, the instant application for correction is allowed. As the error in the order dated 30.09.2022 is typographical in nature, word 'Police Station Jankipuram as well as State vs. Vijay Gupta' mentioned in 7th and 8th lines of para-2 of the order dated 30.09.2022 shall be read as 'Police Station Hazratganj and State vs. Parag Gupta' respectively.
This order shall form part of the order dated 30.09.2022.
Order Date :- 31.10.2022/Mahesh