Kota Bundi Zila Dugdh Utpadak ... vs State Of Rajasthan
2022 Latest Caselaw 5359 Raj/2

      HIGH COURT OF JUDICATURE FOR RAJASTHAN
                  BENCH AT JAIPUR

        S.B. Civil Miscellaneous Application No. 162/2022

                                         In

                 S.B. Civil Writ Petition No.12670/2020

1.     Kota Bundi Zila Dugdh Utpadak Sahakari Sangh Ltd., Kota
       Through Its Chairman Shrilal Gunjal S/o Shri Bherulal Ji,
       Aged 56 Yrs., R/o Harmalikheda, Tehsil Hindoli, District
       Bundi.
2.     Shrilal Gunjal S/o Shri Bherulal Ji, Aged About 56 Years,
       R/o Harmalikheda, Tehsil Hindoli, District Bundi.
                                                 ----Non-Applicant-Petitioners
                                      Versus
1.     State      Of    Rajasthan,          Through          Principal     Secretary,
       Cooperative         Societies        Department,             Government    Of
       Rajasthan, Jaipur.
2.     Registrar Cooperative Societies, Nehru Sahkar Bhawan,
       Jaipur.
                                                         Respondents/Applicants

3. Rajasthan State Cooperative Election Authority, 10-B, Institutional Area, Ricem Bhawan, Jhalana Dungari, Jaipur

----Respondents/Non-Applicants

For Petitioner(s) : Mr. S.S. Raghav, AAG For Respondent(s) :

HON'BLE MR. JUSTICE MAHENDAR KUMAR GOYAL

Order

01/08/2022

For the reasons stated in the application filed by the

respondents-applicants seeking correction in the order of this

Court dated 16.03.2022 in S.B. Civil Writ Petition No.12670/2020

regarding the date of judgment in case of Bhim Singh Vs. State of

Rajasthan & Ors.: D.B. Special Appeal Writ No.245/2022

(2 of 2) [WMAP-162/2022]

mentioned in the aforesaid order, the same is allowed. The date of

judgment be read as "10.02.2022" instead of "10.02.2021".

This order may be treated as part and parcel of the order

dated 16.03.2022.

(MAHENDAR KUMAR GOYAL),J

Sudha/16

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