Gujarat High Court
Nasik Merchants' Co-Operative Bank Ltd vs State Of Gujarat & on 9 August, 2017
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/33603/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
33603 of 2016
================================================================
NASIK MERCHANTS' CO-OPERATIVE BANK LTD.....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
================================================================
Appearance:
MR AJAY S JAGIRDAR, ADVOCATE for the Applicant(s) No. 1
MR HK PATEL, APP for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 09/08/2017
ORAL ORDER
NOTICE returnable on 01.09.2017. Learned APP Ms.C.M.Shah waives service of notice on behalf of the respondent-State.
(A.Y. KOGJE, J.) SHITOLE Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Sep 04 03:16:01 IST 2017