Gujarat High Court
Parshottambhai Odhavjibhai Solanki vs State Of Gujarat & on 8 January, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/533/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 533 of 2016
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PARSHOTTAMBHAI ODHAVJIBHAI SOLANKI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR RAJESH O GIDIYA, ADVOCATE for the Applicant(s) No. 1
MR JK SHAH, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 08/01/2016
ORAL ORDER
Let Notice be issued to the respondents, returnable on 18th February, 2016. Mr. J.K. Shah, the learned Additional Public Prosecutor waives service of notice for and on behalf of the respondents. Direct service is permitted.
In the meantime, let there be an adinterim order in terms of para 8 C. (J.B.PARDIWALA, J.) chandresh Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 12 02:12:59 IST 2016