Gujarat High Court
Sharad Jethalal Savla vs State Of Gujarat & 2 on 23 October, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/19862/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 19862 of 2015
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SHARAD JETHALAL SAVLA....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
SUDHIR M KHANNA, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 23/10/2015
ORAL ORDER
1. Leave to amend the cause title. The respondent No.1 be deleted and substituted with respondent No.3.
2. Let Notice be issued to the respondents returnable on 5th November, 2015. Mr. Pandya, the learned APP, waives service of notice for and on behalf of the respondent No.3State of Gujarat. The respondent No.2 be served directly through the Investigating Officer of the concerned Police Station.
3. Let the matter appear on 5th November, 2015 on top of the Board.
(J.B.PARDIWALA, J.)
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R/CR.MA/19862/2015 ORDER
Manoj
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