Gujarat High Court
State Of Gujarat vs Abdul Kadirbhai Salimbhai Shaikh on 23 February, 2021
Author: Rajendram. Sareen
Bench: Rajendra M. Sareen
R/CR.MA/285/2021 ORDER
IN THEHIGHCOURTOF GUJARATAT AHMEDABAD
R/CRIMINALMISC.APPLICATIONNO. 285 of 2021
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STATEOF GUJARAT Versus ABDULKADIRBHAISALIMBHAISHAIKH ========================================================== Appearance:
MRDMDEVNANI,APP(2)for the Applicant(s)No. 1 NOTICESERVED(4)for the Respondent(s)No. 1 ========================================================== CORAM: HONOURABLE MR. JUSTICE RAJENDRA M. SAREEN Date: 23/02/2021 ORALORDER Learned advocate Mr.Hardik Mahida submits that he has instructions to appear for the respondentoriginal accused and seeks permission to file vakalatnama. Permission is granted.
The Registry to accept the vakalatnama filed by learned advocate Mr.Mahida and show his name as appearing for the respondentoriginal accused. Learned advocate Mr.Mahida is also directed to file reply, if any, by the next date.
Stand over to 19.04.2021.
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