Gujarat High Court
Tarun Rasiklal Shah, Thro' Indiraben P. ... vs State Of Gujarat on 12 July, 2018
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/21137/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL MISC.APPLICATION NO. 21137 of 2014
With
R/CRIMINAL MISC.APPLICATION NO. 21136 of 2014
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TARUN RASIKLAL SHAH, THRO' INDIRABEN P. RAVAL MOTHER OF
APPLICANT
Versus
STATE OF GUJARAT
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Appearance:
MR JAYPRAKASH UMOT(3581) for the PETITIONER(s) No. 1
MR NARENDRA L JAIN(5647) for the PETITIONER(s) No. 1
MS HETVI H SANCHETI(5618) for the PETITIONER(s) No. 1
MR. L.B. DABHI APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 12/07/2018
COMMON ORAL ORDER
If the applicants are represented by his Advocate and if they do not dispute their identity, then their application for seeking exemption of their appearance may be considered positively in accordance with law.
Stand over to 31.07.2018.
(R.P.DHOLARIA, J) MANOJ KUMAR Page 1 of 1