Gujarat High Court
Nagjibhai Ranchhodbhai Jadav (Mochi) vs State Of Gujarat on 5 April, 2021
Bench: Sonia Gokani, Gita Gopi
R/SCR.A/1858/2021 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/SPECIALCRIMINALAPPLICATIONNO. 1858of 2021
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NAGJIBHAIRANCHHODBHAIJADAV(MOCHI) Versus STATEOF GUJARAT ========================================================== Appearance:
MS. NAYNAVATIS JETHVA(10030)for the Applicant(s)No. 1 MRDHAVALM BAROT(2723)for the Respondent(s)No. 4,5 NOTICENOTRECDBACK(3)for the Respondent(s)No. 3 NOTICESERVED(4)for the Respondent(s)No. 2 PUBLICPROSECUTOR(2)for the Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MS. JUSTICE SONIA GOKANI and HONOURABLE MS. JUSTICE GITA GOPI Date: 05/04/2021 ORALORDER (PER: HONOURABLEMS. JUSTICESONIAGOKANI)
1. Superintendent of Police, Banaskantha shall join us through video conference and should provide also the relevant details of UIDAI so as to secure the information from the Information Security Division, UIDAI Head Quarter, Mumbai.
2. In our last order dated 19.03.2021 when the communication from the UIDAI was placed before us with a request that the learned Additional Solicitor General to address the Court on the Page 1 of 2 Downloaded on : Wed Apr 07 22:08:28 IST 2021 R/SCR.A/1858/2021 ORDER issue, he today has made a request after arguing for some time that the concerned authority be also impleaded as a party so that it can place on record its reply.
3. The Regional Office, UIDAI, Mumbai shall be joined as party respondent. Let the same be done on or before 08.04.2021.
4. The matter is posted for hearing on 08.04.2021.
(SONIAGOKANI, J.) (GITAGOPI, J.) M.M.MIRZA Page 2 of 2 Downloaded on : Wed Apr 07 22:08:28 IST 2021