RAM KARAN Vs. STATE OF U.P.
LAWS(ALL)-2014-5-331
HIGH COURT OF ALLAHABAD
Decided on May 15,2014

RAM KARAN Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

- (1.) On oral request of learned counsel for the petitioner in Writ Petition No. 27308 of 2014 the name of the petitioner as mentioned on page-6 of the writ petition is allowed to be corrected.
(2.) Office is directed to correct the name of the petitioner in the records.
(3.) Heard Sri Anoop Kumar Singh, learned counsel for the petitioner, Sri B.P. Singh Kachhawah, learned Standing Counsel for respondent no. 1 to 5 and Sri Om Prakash, learned counsel for respondent no. 6.;


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