RAVINDRA INSTITUTE OF NURSING Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) For the reasons stated, the application seeking correction in the particulars of the petitioner - Institute, inscribed in the cause-title of the writ petition as well as the order dtd. 20/1/2022 passed by this Court in SB Civil Writ Petition No.1181/2022, is allowed.

(2.) Amended cause-title already filed alongwith the application is taken on record with the corresponding direction to the Registrar (Judicial) to see that necessary changes are duly made in the template of the file in tune with the amended cause-title.

(3.) Accordingly, the particulars of the petitioner - Institute mentioned in the cause-title of the writ petition as well as the order dtd. 20/1/2022 passed in SB Civil Writ Petition No.1181/2022, stands replaced/substituted by following :-