Gujarat High Court
Pradeep N Sharma vs State Of Gujarat & on 21 April, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
R/SCR.A/895/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 895 of 2010
With
SPECIAL CRIMINAL APPLICATION NO. 1539 of 2009
==========================================================
PRADEEP N SHARMA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
==========================================================
Appearance:
MR NARENDRA L JAIN, ADVOCATE for the Applicant(s) No. 1
MR MEHUL H RATHOD, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 21/04/2017
ORAL ORDER
It appears that in view of call of strike given by the Bar Association, learned advocate for either side is not present even as the matter was called out in the first half as well as in the second round.
In the interests of justice, put up on 15.06.2017.
(N.V.ANJARIA, J.) M KUMAR Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Apr 22 00:30:34 IST 2017