Gujarat High Court
Shobhanaben Vikrambhai Patel & 3 vs State Of Gujarat & on 3 December, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20806/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 20806 of 2014
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SHOBHANABEN VIKRAMBHAI PATEL & 3....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR JV JAPEE, ADVOCATE for the Applicant(s) No. 1 - 4
MR HB CHAMPAVAT, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 03/12/2015
ORAL ORDER
1. It is submitted by the learned advocates appearing for the parties that the dispute being matrimonial in nature the same may be referred to the Mediation Centre.
2. The Registry shall place the matter before the Mediation Centre.
(J.B.PARDIWALA, J.)
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R/CR.MA/20806/2014 ORDER
Manoj
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