Gujarat High Court
Prakash Ramchandra Jagyasi vs Sudama Nandlal Achhva & on 4 April, 2016
Author: K.J.Thaker
Bench: K.J.Thaker
R/CR.MA/7679/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 7679 of
2016
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PRAKASH RAMCHANDRA JAGYASI....Applicant(s)
Versus
SUDAMA NANDLAL ACHHVA & 1....Respondent(s)
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Appearance:
MR NIRAV C THAKKAR, ADVOCATE for the Applicant(s) No. 1
MR RA RINDANI, ADDL. PUBLIC PROSECUTOR for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE K.J.THAKER
Date : 04/04/2016
ORAL ORDER
Heard. In view of the averments made in the application for leave to appeal, same is allowed. DISPOSED OF, accordingly.
Appeal is ADMITTED. Office to give regular number to the appeal and to issue NOTICE in appeal, returnable on 6TH JUNE, 2016.
(K.J.THAKER, J) UMESH Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 06 02:40:18 IST 2016