Gujarat High Court
State Of Gujarat & vs The Uber Waghari Samudayik Kheti ... on 20 April, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/5527/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM RELIEF) NO.
5527 of 2015
In SPECIAL CRIMINAL APPLICATION NO. 2629 of 2010
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STATE OF GUJARAT & 1....Applicant(s)
Versus
THE UBER WAGHARI SAMUDAYIK KHETI SAHAKARI MANDALI LTD -
THRO & 1....Respondent(s)
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Appearance:
MR NJ SHAH, APP for the Applicant(s) No. 1
MR P P MAJMUDAR, ADVOCATE for the Respondent(s) No. 1 - 2
MR SP MAJMUDAR, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/04/2015
ORAL ORDER
Let the main matter be notified for final disposal on 12.06.2015. In that view of the matter, this application for vacating interim relief is not entertained. The same is rejected accordingly.
(J.B.PARDIWALA, J.) aruna Page 1 of 1