Gujarat High Court
The Uber Harijan Samudayik Kheti ... vs State Of Gujarat & on 3 July, 2015
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
R/SCR.A/2630/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 2630 of 2010
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THE UBER HARIJAN SAMUDAYIK KHETI SAHAKARI MANDALI LTD - THRO
& 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR P P MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
MR SP MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 - 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE SMT. JUSTICE ABHILASHA
KUMARI
Date : 03/07/2015
ORAL ORDER
The petition has been called out twice after revising the entire causelist. None appears for the petitioner even on the second call. The petition is adjourned to 03.08.2015.
(SMT. ABHILASHA KUMARI, J.) sunil Page 1 of 1