Gujarat High Court
Mayur Mukundbhai Desai vs State Of Gujarat & on 4 December, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/9133/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 9133 of 2017
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MAYUR MUKUNDBHAI DESAI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. BHADRISH S RAJU, ADVOCATE for the Applicant(s) No. 1
MS. MOXA THAKKAR, ADDL. PUBLIC PROSECUTOR for the
RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 04/12/2017
ORAL ORDER
Let notice be issued to the respondents, returnable on 08.03.2018. Ms. Moxa Thakkar, the learned APP, waives service of notice for and on behalf of the respondent No.1.
Let there be an ad interim order in terms of para-12(E).
On the returnable date, the Investigating Officer to remain present with all the papers of the investigation.
Direct service is permitted qua the respondent No.2.
Let the matter appear on top of the board.
(J.B.PARDIWALA, J.)
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R/SCR.A/9133/2017 ORDER
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