Gujarat High Court
Bharatbhai Umedsang & vs State Of Gujarat & on 13 February, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
BHARATBHAI UMEDSANGV/SSTATE OF GUJARAT R/SCR.A/1539/2010 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CRIMINAL APPLICATION NO. 1539 of 2010 With SPECIAL CRIMINAL APPLICATION NO. 1942 of 2010 With SPECIAL CRIMINAL APPLICATION NO. 2001 of 2010 With SPECIAL CRIMINAL APPLICATION NO. 1565 of 2010 With SPECIAL CRIMINAL APPLICATION NO. 1540 of 2010 ============================================================== BHARATBHAI UMEDSANG & 1....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ============================================================== Appearance: MR MEHUL SHARAD SHAH, ADVOCATE for the Applicant(s) No. 1 - 2 MR PARTHIV B SHAH, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ============================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 13/02/2013 ORAL ORDER
In light of the order dated 29.10.2010 by Hon'ble the Chief Justice and the note dated 22.11.2010 submitted by learned advocate Ms. Acharya and learned advocate Mr.Partiv B. Shah and the note dated 19.10.2010 by learned advocate Mr. A.B.Desai and the order dated 04.10.2011 passed by Hon'ble Mr. Justice Rajesh H. Shukla and the order dated 09.08.2012 by Hon'ble Mr. Justice S.R.Brahmbhatt, the Registry is requested to examine the matters in light of various orders, which have been passed for listing the matters before appropriate Court and if necessary, to request the Hon'ble the Chief Justice to pass appropriate order for listing of the matters and thereafter matters may be listed as per the order passed by the Hon'ble the Chief Justice.
(K.M.THAKER, J.) Jani 2