Kisan Vikas Samiti vs State Of Rajasthan
2021 Latest Caselaw 16740 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN JODHPUR

D.B. Civil Writ Petition No. 11181/2021

Kisan Vikas Samiti

----Petitioner Versus State Of Rajasthan

----Respondent

For Petitioner(s) : Ms. Varsa Bissa For Respondent(s) : Mr. Sandeep Shah, AAG Mr. N.K. Rai for respondent No.3

HON'BLE MR. JUSTICE VIJAY BISHNOI HON'BLE MR. JUSTICE ANOOP KUMAR DHAND

Judgment / Order

10/11/2021

The matter comes up for consideration of the application

(Inward No.1/21) preferred on behalf of the petitioners with a

prayer for substituting the name of department of respondent

No.7.

Learned counsel for the petitioners has submitted that the

name of department of respondent No.7 is wrongly shown as

"Central Bureau of Investigation" instead of "Anti

Corruption Bureau" in the cause title of writ petition, therefore,

he may be allowed to substitute the same.

The application has not been opposed by the learned counsel

for the respondent.

Having heard learned counsel for the parties and after going

through the averments made in the application, the application

(Inward No.1/21) is allowed. The name of department of

respondent No.7 is substituted from "Central Bureau of

(2 of 2) [CW-11181/2021]

Investigation" to "Anti Corruption Bureau". Amended cause

title already filed be taken on record.

Let fresh notices be issued to the respondent No.7,

returnable within a period of three weeks.

Mr. Sandeep Shah, learned AAG seeks some more time to file

reply to this writ petition.

List on 08th December, 2021.

(ANOOP KUMAR DHAND),J (VIJAY BISHNOI),J

102-Arun/-

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