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Gujarat High Court

State Of Gujarat vs Rameshbhai Kanjibhai Patel on 5 August, 2013

Author: K.M.Thaker

Bench: K.M.Thaker

  
	 
	 STATE OF GUJARAT....Applicant(s)V/SRAMESHBHAI KANJIBHAI PATEL
	 
	 
	 
	 
	 
	 
	 
	 
	

 
 


	 


	R/CR.MA/11580/2013
	                                                                    
	                           ORDER

 

 


 
	  
	  
		 
			 

IN
			THE HIGH COURT OF GUJARAT AT AHMEDABAD
		
	

 


 


 


CRIMINAL
MISC.APPLICATION (FOR FIXING DATE OF HEARING) NO. 11580 of 2013
 


 


 
	  
	  
		 
			 

In
			CRIMINAL MISC.APPLICATION NO.  14870 of 2011
		
	

 


 


 

================================================================
 


STATE OF
GUJARAT....Applicant(s)
 


Versus
 


RAMESHBHAI KANJIBHAI PATEL 
&  2....Respondent(s)
 

================================================================
 

Appearance:
 

Appearance:
 

MR
KP RAVAL APP for the Applicant(s) No. 1
 

===========================================================
 

 


 


	 
		  
		 
		  
			 
				 

CORAM:
				
				
			
			 
				 

HONOURABLE
				MR.JUSTICE K.M.THAKER
			
		
	

 


 

 


Date : 05/08/2013
 


 

 


ORAL ORDER

Heard Mr.Raval, learned APP for the applicant.

The applicant has prayed, inter alia, that:

8B. Your Lordships may be pleased to fix up the matter for final hearing and/or to vacate the interim-relief granted by this Hon'ble Court vide order dated 17.04.2012 in Criminal Misc. Application No.14870 of 2011;

RULE.

Learned advocate for the respondent has waived the service of Rule.

Having regard to the fact that several old and senior matters are pending for final hearing, it is not practicable to grant preferential and priority hearing to the petition filed in 2011. The interim relief of which reference is made in the application, is granted after hearing the learned APP for the applicant as well as the learned advocate for the respondent.

In that view of the matter, the Registry will list the main petition in the cause list for final hearing as per its seniority.

With the aforesaid clarification, the application is disposed of.

(K.M.THAKER, J.) Bharat Page 2 of 2