Supreme Court - Daily Orders
Mohanbhai Ganeshbhai Lakhani vs The State Of Gujarat on 6 September, 2023
Author: Vikram Nath
Bench: Vikram Nath
ITEM NO.38 COURT NO.12 SECTION II-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (Crl.) No(s). 10982/2023
(Arising out of impugned final judgment and order dated 12-07-2023
in CRMA No. 10462/2019 passed by the High Court Of Gujarat At
Ahmedabad)
MOHANBHAI GANESHBHAI LAKHANI & ORS. Petitioner(s)
VERSUS
THE STATE OF GUJARAT & ANR. Respondent(s)
(FOR ADMISSION and IA No.176990/2023-EXEMPTION FROM FILING O.T. )
Date : 06-09-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE VIKRAM NATH
HON'BLE MR. JUSTICE AHSANUDDIN AMANULLAH
For Petitioner(s) Mr. Nikhil Goel, AOR
Mr. Ashish Dagli, Adv.
Mr. Jigar Patel, Adv.
Ms. Naveen Goel, Adv.
Mr. Adithya K. Roy, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Issue notice, returnable within four weeks. Dasti service, in addition, is permitted. Till further orders, no coercive measures shall be taken against the petitioners provided the petitioners extend all co-operation in the investigation.
Signature Not VerifiedDigitally signed by Neetu Khajuria Date: 2023.09.06 16:56:59 IST Reason: (NEETU KHAJURIA) (RANJANA SHAILEY) ASTT. REGISTRAR-cum-PS COURT MASTER