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Gujarat High Court

Nanji Meraman Vania (Harijan) vs State Of Gujarat & 2 on 20 October, 2005

Author: A.M. Kapadia

Bench: A.M.Kapadia

CR.MA/11190/2005                       1/1                         ORDER


             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                   CRIMINAL MISC.APPLICATION No. 11190 of 2005



============================================================== 
               NANJI MERAMAN VANIA (HARIJAN) - Applicant(s)
                                     Versus
                      STATE OF GUJARAT & 2 - Respondent(s)
============================================================== 

Appearance :
MR RAJESH K SHAH for Applicant(s) : 1,
MR HM PRACHCHHAK APP for Respondent(s) : 1,
RULE UNSERVED for Respondent(s) : 2 - 3.
==================================================================

              CORAM :  HONOURABLE MR.JUSTICE A.M.KAPADIA



                               Date : 20/10/2005



ORAL ORDER

Fresh notice of rule to be issued to unserved respondent Nos.2 and 3 returnable on 24.11.2005.

(A.M. Kapadia, J.) ...

(karan)