Gujarat High Court
Idar vs State on 20 October, 2011
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
Gujarat High Court Case Information System
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SCR.A/2480/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CRIMINAL APPLICATION No. 2480 of 2011
To
SPECIAL
CRIMINAL APPLICATION No. 2490 of 2011
=========================================================
IDAR
PANJRAPOLE SANSTHA & 1 - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
MR
CHETAN K PANDYA for
Applicant(s) : 1,MRMAULIKVAKHARIYA for Applicant(s) : 1,
MR.
K.P.RAVAL, APP PUBLIC PROSECUTOR for Respondent(s) : 1,
None for
Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAJESH H.SHUKLA
Date
: 20/10/2011
COMMON
ORAL ORDER
Notice to the Respondents returnable on 24.11.2011.
Learned APP Mr.K.P.Raval waives service of Notice for Respondent No.1-State of Gujarat.
Ad interim relief in terms of paragraph 9(b) is granted till then.
Registry is directed to keep a copy of this order in each matter.
(Rajesh H. Shukla,J) Jayanti* Top