Gujarat High Court
Shamji Naran Aiyer vs State Of Gujarat & on 30 October, 2009
Author: M.D.Shah
Bench: Md Shah, M.D.Shah
CR.RA/74/1997 1/2 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION No. 74 of 1997
With
CRIMINAL REVISION APPLICATION No. 75 of 1997
With
CRIMINAL REVISION APPLICATION No. 70 of 1997
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SHAMJI NARAN AIYER - Applicant(s)
Versus
STATE OF GUJARAT & 1 - Respondent(s)
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Appearance :
MR KB ANANDJIWALA for Applicant(s) : 1,
MS KRINA CALLA, APP for Respondent(s) : 1,
MR HARIN P RAVAL for Respondent(s) : 2,
MR NIRAV C THAKKAR for Respondent(s) : 2,
MR HEMANT B RAVAL for Respondent(s) : 2,
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CORAM : HONOURABLE MR.JUSTICE MD SHAH
Date : 30/10/2009
COMMON ORAL ORDER
1. Learned counsel appearing on behalf of the applicants, Mr.J.B.Pardiwala and Mr.A.D.Shah are present. However, learned counsel appearing for the Union of India, Mr.K.T.Dave and Mr.Sunil Patel, are not present in the first as well as in the second round.
2. It is unfortunate on the part of the learned counsel for the Union of India in not remaining present even after assuring on last adjournment that they will remain present when the matters will be next listed. These matters are of the year 1997 and hence, in the interest of justice, matters stand over to 13-11-2009.
(M.D.SHAH,J.) CR.RA/74/1997 2/2 ORDER radhan