Gujarat High Court
Safe Harbor Llp (A Us Based Cpa Firm) ... vs State Of Gujarat on 12 February, 2025
NEUTRAL CITATION
R/SCR.A/2047/2025 ORDER DATED: 12/02/2025
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IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
FIR/COMPLAINT) NO. 2047 of 2025
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SAFE HARBOR LLP (A US BASED CPA FIRM) THROUGH HARDIKKUMAR
HASMUKHLAL JAYSWAL
Versus
STATE OF GUJARAT & ORS.
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Appearance:
MR NIKUL K SONI(5122) for the Applicant(s) No. 1
MS NANDINI D TRIVEDI(12346) for the Applicant(s) No. 1
MS. JYOTI BHATT, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE SANDEEP N. BHATT
Date : 12/02/2025
ORAL ORDER
1. This petition/application is filed for direction to file FIR/Complaint.
2. Heard learned advocates.
3. Considering the averments made in this petition/application, it is open for the petitioner/applicant to approach the concerned authority with relevant documents, if the cause still survives, within a period of two weeks from today.
4. The concerned authority shall look into the matter and decide the same in accordance with law within a period of four weeks from the date the petitioner/applicant approaches and communicate the same to the petitioner/applicant within a period of two weeks thereafter. Page 1 of 2 Uploaded by MR. DIWAKAR SHUKLA(HC01778) on Thu Feb 13 2025 Downloaded on : Thu Feb 13 22:36:09 IST 2025
NEUTRAL CITATION R/SCR.A/2047/2025 ORDER DATED: 12/02/2025 undefined
5. With the above observation and direction, this petition/application is disposed of.
(SANDEEP N. BHATT,J) DIWAKAR SHUKLA Page 2 of 2 Uploaded by MR. DIWAKAR SHUKLA(HC01778) on Thu Feb 13 2025 Downloaded on : Thu Feb 13 22:36:09 IST 2025