State Of Rajasthan vs Dr. Ramesh Chand Lohar S/O Shri Kaluram ...
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Rajasthan High Court

State Of Rajasthan vs Dr. Ramesh Chand Lohar S/O Shri Kaluram ... on 28 March, 2024

Author: Ganesh Ram Meena

Bench: Ganesh Ram Meena

                                   [2024:RJ-JP:15199]

                                            HIGH COURT OF JUDICATURE FOR RAJASTHAN
                                                        BENCH AT JAIPUR

                                                S.B. Writ Restoration Application No. 61/2024

                                    1.       State Of Rajasthan, Through Principal Secretary, Ayurved
                                             Department, Government Of Rajasthan, Jaipur
                                    2.       Director, Ayurved Department, Rajasthan, Ajmer.
                                    3.       District Ayurved Officer, Dungarpur.
                                                                                                     ----Petitioners
                                                                       Versus
                                    Dr. Ramesh Chand Lohar S/o Shri Kaluram Lohar, Aged About 62
                                    Years, R/o Vpo Chambola, Tehsil Simalwara, District Dungarpur,
                                    Retired From The Post Of Deputy Director, Ayurved Department,
                                    Dungarpur.
                                                                                                    ----Respondent

For Petitioner(s) : Mr. Hari Kishan Saini, DGC For Respondent(s) : Mr. Bhuwnesh Sharma, AAG with Ms. Malti, AGC

HON'BLE MR. JUSTICE GANESH RAM MEENA

Judgment / Order

28/03/2024

This restoration application has been filed by the petitioner

for restoration of S.B. Civil Writ Petition No. 15363/2022 which

was dismissed vide order dated 07.08.2023 in furtherance of pre-

emptory order dated 30.05.2023 as the defects pointed out by the

Registry were not cured by the petitioner.

For the reasons mentioned in the application, the restoration

application is allowed and the S.B. Civil Writ Petition No.

15363/2022 is restored to its original number.

(GANESH RAM MEENA),J

DIVYA SAINI /789

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