Gujarat High Court
State Of Gujarat vs Iqbal Husein Kasam Malek & 2 on 16 June, 2014
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/CA/1699/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR STAY) NO. 1699 of 2014
In SECOND APPEAL NO. 78 of 2012
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STATE OF GUJARAT....Applicant(s)
Versus
IQBAL HUSEIN KASAM MALEK & 2....Respondent(s)
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Appearance:
MS. JYOTI BHATT, AGP for the Applicant(s) No. 1
MR ASHISH M DAGLI, ADVOCATE for the Respondent(s) No. 1
MS KHYATI P HATHI, ADVOCATE for the Respondent(s) No. 2 - 3
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 16/06/2014
ORAL ORDER
Learned AGP Ms. Bhatt as well as learned advocate Mr. Ashish Dagli for respondent No.1 through learned advocate Mr. Niraj Sanghvi requested that the main Second Appeal No. 78 of 2012 may be taken up for final consideration.
In view of the above request, the Registry shall notify the Appeal for final hearing on 7.7.2014.
Since the main appeal itself is posted for final hearing as per the request noted above, presently no order is passed in this civil application and the civil application shall come up alongwith the main second appeal.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1