Gujarat High Court
N L Forex Limited vs State Of Gujarat & on 29 April, 2016
Author: R.M.Chhaya
Bench: R.M.Chhaya
R/SCR.A/1667/2009 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 1667 of 2009
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N L FOREX LIMITED....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
NANAVATI ASSOCIATES, ADVOCATE for the Applicant(s) No. 1
MR RC KODEKAR, ADVOCATE for the Respondent(s) No. 2
MR LB DABHI, learned Additional Public Prosecutor for the
Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.M.CHHAYA
Date : 29/04/2016
ORAL ORDER
Heard Mr.K.S. Nanavati, learned senior advocate for Mr. P.K. Nanavati, learned advocate for Nanavati Associates for the petitioner, Mr.Dabhi, learned learned Additional Public Prosecutor for State and Mr.R.C. Kodekar, learned for CBI.
As such, the matter is pending for its admission from 2009. With the consent of the learned advocates for the parties, the matter is exhaustively heard for final hearing. Parties are heard. Judgement reserved.
(R.M.CHHAYA, J.) bjoy Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun May 01 04:40:11 IST 2016