Gujarat High Court
Rajendra Mistry Co- Ordeinator Of vs Dileep Sanghani & on 27 March, 2014
Author: M.R. Shah
Bench: M.R. Shah, R.P.Dholaria
R/CR.MA/14011/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION
(FOR CONTEMPT OF COURT) NO. 14011 of 2012
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RAJENDRA MISTRY CO- ORDEINATOR OF -....Applicant(s)
Versus
DILEEP SANGHANI & 1....Respondent(s)
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Appearance:
MS AMEE YAJNIK, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 27/03/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Ms. Amee Yajnik, learned advocate appearing on behalf of the applicant.
We have gone through and heard from the CD placed on record the speech delivered by respondent no. 1. However, before taking cognizance and/or suo motu cognizance, we are of the opinion that respondent no. 1 be given an opportunity to explain and/or make his position clear. Hence, NOTICE upon respondent no. 1 making it returnable on 17/04/2014.
(M.R.SHAH, J.) (R.P.DHOLARIA,J.) Siji Page 1 of 1