Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2]

Gujarat High Court

Sunilbhai Godhvani Ceo Regligare ... vs State Of Gujarat And Others on 24 October, 2008

Author: D.H.Waghela

Bench: D.H.Waghela

CR.MA/14089/2008                   1/1                                ORDER



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           CRIMINAL MISC.APPLICATION No. 14089 of 2008

======================================
  SUNILBHAI GODHVANI CEO REGLIGARE SECURITIES LTD AND 
                               OTHERS
                                Versus
                STATE OF GUJARAT AND OTHERS
======================================
Appearance :
MR SUDHANSHU S PATEL for Applicants.
MR RC KODEKAR, APP for Respondent No.1.
None for Respondent Nos.2 ­ 3.
======================================
           CORAM :  HONOURABLE MR.JUSTICE D.H.WAGHELA

                           Date : 24/10/2008 
                             ORAL ORDER 

Rule and Notice as to interim relief  returnable on 20 th November  2008.   To be listed with Criminal Misc. Application Nos.3145 of 2008  and 7936 of 2008, as they are stated to be involving similar transactions  and legal issues.  Ad­interim relief in terms of paragraph 18 (C).  In the  meantime, it would be open for the petitioners to apply for anticipatory  bail.  Learned APP waives service for respondent no.1.  Direct service for  respondent nos.2 and 3 today, wherein respondent no.2 may be served  through respondent no.3.

(D.H.Waghela, J.) *malek