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Nand Lal vs The State Of Rajasthan
2022 Latest Caselaw 4006 Raj

Citation : 2022 Latest Caselaw 4006 Raj
Judgement Date : 14 March, 2022

Rajasthan High Court - Jodhpur
Nand Lal vs The State Of Rajasthan on 14 March, 2022
Bench: Vijay Bishnoi

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 3856/2022

1. Nand Lal S/o Halu Ram, Aged About 34 Years, By Caste Gurjer, R/o Moti More Ka Kheda, Tehsil Aasin, District Bhilwara.

2. Shambhu Lal S/o Narayan Lal, Aged About 38 Years, By Caste Gurjer, R/o Jodha Gora, Post Rampur, Tehsil Aasin, District Bhilwara.

3. M/s Sanwariya Enterprises, Through Properiter Sanwar Lal S/o Jagroop, By Cast Gurjer, Aged About 36, R/o Heera Khedi Via Kharadi, Tehsil Aasin, District Bhilwara.

4. M/s Panchmukhi Balaji Traders, Through Properiter Bhoma Ram S/o Raghunath, By Cast Meghwanshi, Aged About 36, R/o Village Jodhraas, Tehsil And District Bhilwara.

5. Bhanwar Lal S/o Raghunath, Aged About 45 Years, By Cast Gurjer, R/o Heera Khedi Via Kharadi, Tehsil Aasin, District Bhilwara.

6. M/s S.d Enterprises, Village Jodha Gora, Post Rampur, Tehsil Aasin, District Bhilwara Through Proprietors Ramdev S/o Heera Lal, By Caste Gurjer, Aged About 37 Years.

----Petitioners Versus

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

2. The Managing Director, Chittorgarh Pratapgarh Dugdh Utpadak Sahakari Sangh Limited, Chittorgarh.

----Respondents

For Petitioner(s) : Mr. B.K. Vyas

For Respondent(s) : Dr. Rakesh Kumar Sinha, Mr. Kuldeep Bishnoi for Mr. M.C. Bishnoi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

(2 of 2) [CW-3856/2022]

14/03/2022

Learned counsel Dr. Rakesh Kumar Sinha has put in

appearance on behalf of respondent No.2 as caveator.

Learned counsel Mr. Kuldeep Bishnoi for Mr. M.C. Bishnoi

is appearing on behalf of respondent No.1. Copy of the

writ petition has already been supplied to them.

List on 22.3.2022.

In the meantime, the tender proceedings in question

will remain subject to decision of the writ petition.

(VIJAY BISHNOI),J

37-msrathore/-

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