Gujarat High Court
Amitkumar Mahendragiri Goswami & 6 vs Ishwarbhai Daulatram Vanidani & on 28 September, 2017
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/9368/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 9368 of 2017
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AMITKUMAR MAHENDRAGIRI GOSWAMI & 6....Applicant(s)
Versus
ISHWARBHAI DAULATRAM VANIDANI & 1....Respondent(s)
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Appearance:
DELETED for the Applicant(s) No. 7
MR RJ GOSWAMI, ADVOCATE for the Applicant(s) No. 1 - 6
MR KV SHELAT, ADVOCATE for the Respondent(s) No. 1
MR. RAKESH PATEL, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 2
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 28/09/2017
ORAL ORDER
At the request of Mr. K.V. Shelat, learned advocate for the respondent No.1, Stand over to 6.11.2017.
learned advocate appearing for the petitioners is permitted to file rejoinder before the next date of hearing.
(A.J.DESAI, J.)
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R/CR.MA/9368/2017 ORDER
PALLAVI
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