Gujarat High Court
Jayanti Parshottam Machhi @ Jayanti ... vs State Of Gujarat And Another on 21 December, 2006
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
CR.RA/606/2005 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 606 of 2005
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JAYANTI PARSHOTTAM MACHHI @ JAYANTI PARSHOTTAM TANDEL
Versus
STATE OF GUJARAT AND ANOTHER
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Appearance :
MR TEJAS M BAROT for the Petitioner
MR HL JANI, ADDITIONAL PUBLIC PROSECUTOR for Respondent No.1
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CORAM : HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 21/12/2006
ORAL ORDER
On last occasion, i.e. on 30.11.2006, MrTejas M.Barot, learned Advocate for the petitioner sought permission to implead, "Superintendent of Customs, Valsad" as party respondent. Permission was granted. Office was directed to issue process of Rule, returnable today.
It is reported that Rule is not served. To await service of Rule, the matter is adjourned to 23.01.2007.
It is mentioned that name of learned advocate Mr.Tejas M.Barot is notified as Advocate for respondent No.2.
Office is directed to rectify the mistake.
(RAVI R.TRIPATHI, J.) *Shitole