Gujarat High Court
B.H.Patel Food Inspector vs Laxmandas Sevaram on 22 March, 2016
Author: K.J.Thaker
Bench: K.J.Thaker
R/CR.A/837/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 837 of 2005
==========================================================
B.H.PATEL FOOD INSPECTOR....Appellant(s)
Versus
LAXMANDAS SEVARAM, & 3....Opponent(s)/Respondent(s)
==========================================================
Appearance:
MR RR MARSHALL, ADVOCATE for the Appellant(s) No. 1
MS JIRGA D JHAVERI, ADVOCATE for the Appellant(s) No. 1
NOTICE SERVED for the Appellant(s) No. 1
MR DK MODI, ADVOCATE for the Opponent(s)/Respondent(s) No. 3
MR MD MODI, ADVOCATE for the Opponent(s)/Respondent(s) No. 3
MR RK MISHRA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR. S. M. GOHIL, ADVOCATE for the Opponent(s)/Respondent(s) No. 2
PUBLIC PROSECUTOR for the Opponent(s)/Respondent(s) No. 4
==========================================================
CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 22/03/2016
ORAL ORDER
It is submitted by the learned Counsel for the respondent-original accused No.1 that he does not respond. Hence, issue BAILABLE WARRANT in the sum of Rs.10,000/- against the original accused No.1, returnable on 30TH MARCH, 2016.
Office is directed not to show name of learned Counsel, Mr. R.R. Marshall.
(K.J.THAKER, J) UMESH Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Mar 24 02:50:09 IST 2016