Gujarat High Court
Pritiben Jiteshbhai Upadhyay & vs Jiteshbhai Virendrabhai Upadhyay & 5 on 12 October, 2015
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/5793/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION - TO LODGE
FIR/COMPLAINT) NO. 5793 of 2015
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PRITIBEN JITESHBHAI UPADHYAY & 1....Applicants
Versus
JITESHBHAI VIRENDRABHAI UPADHYAY & 5....Respondents
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Appearance :
MR SHALIN MEHTA, SENIOR ADVOCATE ASSISTED BY MR R J GOSWAMI,
ADVOCATE for the Applicants.
MR JA ADESHRA, ADVOCATE for the Respondent No.1.
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 12/10/2015
ORAL ORDER
Mr. J. A. Adeshra, learned advocate states that he has an instruction to appear on behalf of respondent No.1 and he has already filed his appearance for respondent No.1. He is permitted to file affidavit-in-reply in the Registry.
Issue notice to the respondents returnable on 27.10.2015. Mr. J.A. Adeshra, learned advocate waives service of notice on behalf of respondent No.1. Direct service is permitted.
It would be open for the petitioner to file affidavit-in- rejoinder, if they chooses to do so.
(A.J.DESAI, J.) Savariya Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Oct 13 00:14:38 IST 2015