Dr. Vaishali Biradar vs State Of Rajasthan
2021 Latest Caselaw 13082 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Review Petition (Writ) No. 67/2021

1. Dr. Vaishali Biradar D/o Tribak Rao Biradar, Aged About 42 Years, R/o House No. 188, Shanti Nagar Radhika Ii Phase, Housing Board, At Present Posted At Mutli Objective Veterinary Hospital Sirohi, Rajasthan.

2. Dr. Sanjay Tawre S/o Bhagwan Rao Tawre, Aged About 43 Years, R/o New Town Colony, Abu Road, At Present Posted At Veterinary Hospital Chandela, Abu Road, Dist- Sirohi Raj.

----Petitioners Versus

1. State Of Rajasthan, Through The Secretary, Department Of Animal Husbandry, Government Of Rajasthan, Jaipur, Rajasthan.

2. Deputy Secretary, Department Of Animal Husbandry, Government Of Rajasthan, Jaipur, Rajasthan.

3. Director, Department Of Animal Husbandry, Rajasthan, Directorate Of Animal Husbandry, Tonk Road, Jaipur, Rajasthan.

----Respondents

For Petitioner(s) : Mr. B.S. Deora For Respondent(s) : Mr. Anupam Gopal Vyas for Mr. A.K. Gaur, AAG

JUSTICE DINESH MEHTA

Order

25/08/2021

1. Learned counsel for the review petitioners apologetically

submits that while arguing the case on 15.03.2021, inadvertently

he has wrongly stated that the controversy involved in the writ

petition is covered by the judgment dated 29.07.2015 delivered

(2 of 2) [WRW-67/2021]

by Division Bench in case of Gopal Kumawat Vs. State of

Rajasthan & Ors. (SB civil Writ Petition No.2963/2007).

2. Learned counsel for the respondents submits that but for the

minor difference pointed out by Mr. Deora, the controversy is

identical.

3. Be that as it may. In view of what has been stated by

learned counsel for the petitioners, the order dated 15.03.2021

passed in SB Civil Writ Petition No.425/2013 is hereby recalled.

Writ petition stands restored to its original numbers.

4. The review petition stands allowed.

(DINESH MEHTA),J

m-318-ArunV/-

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