Gujarat High Court
Qatar Chemical And Petrochemical ... vs State Of Gujarat & on 13 October, 2017
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/25244/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
25244 of 2017
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QATAR CHEMICAL AND PETROCHEMICAL MARKETING AND
DISTRIBUTION SOMPANIY (MUTAJAT) QJSC....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR DHAVAL DAVE, SR. ADVOCATE WITH BIJAL CHHATRAPATI AND
ARVIND PARIKH ASSOCIATES, ADVOCATE for the Applicant(s) No. 1
MR SUJAY KANTAWALA ADVOCATE WITH MR ANKIT B PANDYA,
ADVOCATE for the Respondent(s) No. 2
MS MD MEHTA, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 13/10/2017
ORAL ORDER
Issue notice returnable on 09.11.2017. Learned APP waives service of notice on behalf of the respondent-State and learned advocate for the respondent No.2 waives for respondent No.2.
(A.Y. KOGJE, J.) Alok Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Oct 14 02:35:02 IST 2017