VIJAY KARAN PANDEY Vs. STATE OF U P
LAWS(ALL)-2010-10-9
HIGH COURT OF ALLAHABAD
Decided on October 01,2010

VIJAY KARAN PANDEY Appellant
VERSUS
STATE OF UTTAR PRADESH Respondents

JUDGEMENT

- (1.) This is an application for incorporating an amendment in the correction application, which has been filed today.
(2.) The application is allowed.
(3.) The application for correction shall now be read along with the amendment as sought for in this application. Order on Civil Misc. Correction Application No. 296368 of 2010.;


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