Gujarat High Court
Jasuben vs State on 9 July, 2012
Author: Rajesh H.Shukla
Bench: Rajesh H.Shukla
Gujarat High Court Case Information System
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CR.MA/9809/2012 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL
MISC.APPLICATION No. 9809 of 2012
=========================================================
JASUBEN
ROHITBHAI PATEL - Applicant(s)
Versus
STATE
OF GUJARAT & 1 - Respondent(s)
=========================================================
Appearance
:
MR
PREMAL R JOSHI for
Applicant(s) : 1,
MS.ARCHANA RAVAL, ADL. PUBLIC PROSECUTOR for
Respondent(s) : 1,
None for Respondent(s) :
2,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE RAJESH H.SHUKLA
Date
: 09/07/2012
ORAL
ORDER
In view of the judgment in case of Aneeta Hada V. M/s. Godfather Travels & Tours Pvt. Ltd., with Anil Hada V. M/s. Godfather Travels & Tours Pvt. Ltd., with Avnish Bajaj V. State and Ebay India Pvt. Ltd. V. State and Anr., reported in 2012 AIR SCW 2693, Rule returnable on 17.08.2012.
Learned APP Ms.Archana Raval, waives service of notice of Rule for Respondent No.1-State of Gujarat.
Ad-interim relief in terms of Para No.7(c) till then.
Direct Service qua Respondent No.2 is permitted.
(RAJESH H. SHUKLA, J.) mehul Top