Gujarat High Court
State Of Gujarat vs Shri Laxmi Industries & ... on 4 January, 2016
Author: G.R.Udhwani
Bench: G.R.Udhwani
R/CR.A/2303/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 2303 of 2005
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STATE OF GUJARAT....Appellant(s)
Versus
SHRI LAXMI INDUSTRIES & 2....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
MR DK MODI, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 3
MR MD MODI, ADVOCATE for the Opponent(s)/Respondent(s) No. 1 - 3
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/01/2016
ORAL ORDER
R & P and paper-book be called for from the Court-below within two weeks. Post it on 18.01.2016.
(G.R.UDHWANI, J.) rakesh/ Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 05 00:52:44 IST 2016