Gujarat High Court
Managing Director Sanghi Industries ... vs State Of Gujarat & on 1 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/CR.MA/2996/2010 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 2996 of 2010
With
CRIMINAL MISC.APPLICATION NO. 7564 of 2009
With
CRIMINAL MISC.APPLICATION NO. 2997 of 2010
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MANAGING DIRECTOR SANGHI INDUSTRIES LTD.....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
S V RAJU ASSOCIATES, ADVOCATE for the Applicant(s) No. 1
PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE UNSERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 01/10/2015
ORAL ORDER
When the matter is called out trice in 2nd Session, learned advocate for the applicant is not present. Though the matter is admitted and interim relief granted wayback in the month of March, 2010, the petitioner has not taken steps to serve respondent No.2. However, in the interest of justice, issue Fresh Rule on 03.11.2012. To be served through concerned police station. Respondent No. 2 be served on or before 23.10.2015, failing which interim relief shall stand vacated.
(A.J.DESAI, J.) *Kazi...
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