Gujarat High Court
Mahavir @ Hukum Prakashbhai Hansora vs State Of Gujarat on 3 November, 2020
Author: Nikhil S. Kariel
Bench: Nikhil S. Kariel
R/CR.A/618/2015 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY HEARING) NO.
1 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 21132 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 21587 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 21743 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 21809 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 22606 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 22716 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 22814 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 23216 of 2020
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F/SPECIAL CRIMINAL APPLICATION NO. 25265 of 2020
==========================================================
MAHESHBHAI MAFATLAL MEHTA
Versus
STATE OF GUJARAT
==========================================================
Appearance:
MR.KISHORE PRAJAPATI for the PETITIONER(s) No.
PUBLIC PROSECUTOR for the RESPONDENT(s) No.
==========================================================
CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL
Date : 03/11/2020
COMMON ORAL ORDER
Time is granted to remove office objections upto 11th December 2020.
(NIKHIL S. KARIEL, J.) Y.N. VYAS/muddasar Page 17 of 17 Downloaded on : Tue Dec 01 21:13:28 IST 2020