Gujarat High Court
Ratilal Bachubhai (Sic-Babubhai ) Jani ... vs State Of Gujarat on 13 July, 2015
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.RA/612/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 612 of 2013
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RATILAL BACHUBHAI (SIC-BABUBHAI ) JANI & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR HARSHIT S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
MR PARTH S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
Ms.Hansa Punani, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 13/07/2015
ORAL ORDER
Ms.Harshit S.Tolia, learned advocate appearing for the applicants No. 1 and 2 requires some time to get instructions from his client. Time as prayed for is granted.
Matter is adjourned to 27th July, 2015.
(MS SONIA GOKANI, J.) BINA Page 1 of 1