Gujarat High Court
Parbat Dahyabhai Rabari vs State Of Gujarat & 8 on 20 March, 2017
Author: N.V.Anjaria
Bench: N.V.Anjaria
R/CR.MA/24251/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM RELIEF) NO.
24251 of 2016
In CRIMINAL MISC.APPLICATION NO. 1136 of 2013
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PARBAT DAHYABHAI RABARI....Applicant(s)
Versus
STATE OF GUJARAT & 8....Respondent(s)
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Appearance:
MR VIJAY H NANGESH, ADVOCATE for the Applicant(s) No. 1
MR HRIDAY BUCH, ADVOCATE for the Respondent(s) No. 2 - 9
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 20/03/2017
ORAL ORDER
In view of order dated 10.11.2016 passed by this court to notify the main Criminal Misc. Application, the captioned Criminal Misc. Application does not survive. The same stands disposed of accordingly.
List the main application on board on 29.03.2017.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Mar 21 01:35:40 IST 2017