Gujarat High Court
Bipinbhai Dahyabhai Soni vs State Of Gujarat & on 16 December, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20197/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 20197 of 2014
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BIPINBHAI DAHYABHAI SONI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR. PANAM C SONI, ADVOCATE for the Applicant(s) No. 1
MR MAKBUL I MANSURI, ADVOCATE for the Respondent(s) No. 2
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 16/12/2015
ORAL ORDER
1. Rule returnable after winter vacation. Mr. H.K. Patel, the learned APP, waives service of notice of rule for and on behalf of the respondent No.1State of Gujarat. Mr. Mansuri, the learned advocate waives service of notice of rule for and on behalf of the respondent No.2
2. Interim relief granted earlier to continue till the final disposal of this petition.
(J.B.PARDIWALA, J.)
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R/CR.MA/20197/2014 ORDER
Manoj
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