Gujarat High Court
Nasik Merchants' Co-Operative Bank Ltd vs State Of Gujarat & on 1 September, 2017
Author: A.Y. Kogje
Bench: A.Y. Kogje
R/CR.MA/33603/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR CANCELLATION OF BAIL) NO.
33603 of 2016
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NASIK MERCHANTS' CO-OPERATIVE BANK LTD.....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR AJAY S JAGIRDAR, ADVOCATE for the Applicant(s) No. 1
NOTICE NOT RECD BACK for the Respondent(s) No. 2
MR HK PATEL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.Y. KOGJE
Date : 01/09/2017
ORAL ORDER
It is reported that notice is not received back qua respondent No.2.
Issue fresh NOTICE to respondent No.2 returnable on 22.09.2017.
Direct service is permitted.
(A.Y. KOGJE, J.) SHITOLE Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Sep 04 03:16:04 IST 2017