Rajasthan High Court - Jodhpur
Secretary, I.C.A.R., New Delhi & Ors vs Amit Kumar Singh & Anr on 21 October, 2008
Author: N P Gupta
Bench: N P Gupta
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR
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CIVIL WRIT No. 3202 of 2008
SECRETARY, I.C.A.R., NEW DELHI & ORS
V/S
AMIT KUMAR SINGH & ANR
Mr. JP JOSHI & Mr. ASHOK CHHANGANI, for the appellant /
petitioner
Mr. SK MALIK & Mr. VR CHOUDHARY for Mr. PP CHOUDHARY,
for the respondent
Date of Order : 21.10.2008
HON'BLE SHRI N P GUPTA,J.
HON'BLE SHRI KISHAN SWAROOP CHAUDHARI,J.
ORDER
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Heard learned counsel for the petitioner. Perused the impugned order of the learned Tribunal.
In our view, the learned Tribunal has given cogent reasons for quashing the impugned order 28.3.2008. We are at one with the findings of the learned Tribunal.
The writ petition thus has no force, and is dismissed summarily.
( KISHAN SWAROOP CHAUDHARI ),J. ( N P GUPTA ),J. /Sushil/