Gujarat High Court
Chitrak Satishbhai Shah vs State Of Gujarat on 22 July, 2014
Author: Ravi R.Tripathi
Bench: Ravi R.Tripathi
R/CR.MA/11239/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR FIXING DATE OF HEARING) NO.
11239 of 2014
In CRIMINAL MISC.APPLICATION NO. 9837 of 2014
In CRIMINAL MISC.APPLICATION NO. 7394 of 2010
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CHITRAK SATISHBHAI SHAH....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR PARTHIV B SHAH, ADVOCATE for the Applicant(s) No. 1
MR N.J. SHAH APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE RAVI R.TRIPATHI
Date : 22/07/2014
ORAL ORDER
Learned advocate Mr. Parthiv B. Shah for the applicant states that he is in possession of the Notification issued by the Ministry of External Affairs dated 25th August 1993. He, therefore, requests that Criminal Miscellaneous Application No.9837 of 2014, which was adjourned to 4th August 2014, may be preponed. Request is granted. The Registry is directed to list Criminal Miscellaneous Application No.9837 of 2014 on 24th July 2014. Miscellaneous Civil Application is allowed.
Learned Additional Public Prosecutor Mr. N.J. Shah has no objection if the matter is fixed at an early date. Mr. Parthiv B. Shah is already served with a copy of the Notification to the learned Additional Public Prosecutor.
(RAVI R.TRIPATHI, J.) sndevu Page 1 of 1