Gujarat High Court
National Collateral Management ... vs State Of Gujarat on 8 September, 2021
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/3553/2021 ORDER DATED: 08/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 3553 of 2021
With
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
1 of 2021
In
R/SPECIAL CRIMINAL APPLICATION NO. 3553 of 2021
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NATIONAL COLLATERAL MANAGEMENT SERVICES LTD. THRO
ANIRBAN CHANDA
Versus
STATE OF GUJARAT
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Appearance:
MR TARAK DAMANI(6089) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS SHRUTI PATHAK, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 08/09/2021
ORAL ORDER
Heard learned Advocate Mr. Tarak Damani for the petitioner.
Considering the allegations made in the First Information Report and filing of the petitions by the accused for quashing of the First Information Report, NOTICE returnable on JANUARY 12, 2022. Learned Additional Public Prosecutor waives service of notice on behalf of the respondent - State.
The Civil Application is disposed of accordingly.
(ILESH J. VORA, J) CAROLINE Page 1 of 1 Downloaded on : Thu Sep 09 02:20:48 IST 2021