Gujarat High Court
Shaily Construction Pvt. Ltd & 4 vs State Of Gujarat & 2 on 15 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/8286/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 8286 of 2015
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SHAILY CONSTRUCTION PVT. LTD & 4....Applicants
Versus
STATE OF GUJARAT & 2....Respondents
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Appearance:
MR RIDDHESH TRIVEDI, ADVOCATE for the Applicants.
MR KP RAVAL, LD.ADDL.PUBLIC PROSECUTOR for the Respondent No.1.
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 15/10/2015
ORAL ORDER
Notice returnable on 30/11/2015. Mr.K.P.Raval, learned Additional Public Prosecutor waives service of Notice on behalf of respondent No.1 - State of Gujarat.
Direct service is permitted for respondent Nos.2 & 3.
[A.J.DESAI,J.] *dipti Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Oct 16 02:47:55 IST 2015