Gujarat High Court
Ajaybhai Vedprakash Goyal vs State Of Gujarat & on 21 August, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/5973/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 5973 of 2015
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AJAYBHAI VEDPRAKASH GOYAL....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR SUNIL M AGRAWAL, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 21/08/2015
ORAL ORDER
Rule returnable on 23.10.2015. Ms. Hansa Punani, the learned APP, waives service of notice of rule for and on behalf of the respondents.
Let there be an ad-interim order in terms of para-13(IV).
Direct service is permitted.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Aug 25 01:15:46 IST 2015