Gujarat High Court
Vinodbhai Omprakash Gupta vs State Of Gujarat & on 24 December, 2012
Author: N.V.Anjaria
Bench: N.V.Anjaria
VINODBHAI OMPRAKASH GUPTA....Applicant(s)V/SSTATE OF GUJARAT R/CR.RA/599/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL REVISION APPLICATION NO. 599 of 2005 ================================================================ VINODBHAI OMPRAKASH GUPTA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR BN LIMBACHIA, ADVOCATE for the Applicant(s) No. 1 PUBLIC PROSECUTOR for the Respondent(s) No. 1 UNSERVED-EXPIRED (R) for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA Date : 24/12/2012 ORAL ORDER
Learned A.P.P. Ms. Chetna M. Shah, states that respondent no.2 - Food Inspector died on 07.06.2004, i.e., prior to filing of the present Criminal Revision Application. A copy of the death certificate is also produced on record today. Learned advocate for the applicant Mr. D.K. Modi shall take necessary and remedial steps. For that purpose the Revision may be posted on 23.01.2013.
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