Gujarat High Court
Hareram Sadani Manager Sadani Malad vs State Of Gujarat on 10 August, 2018
Author: B.N. Karia
Bench: B.N. Karia
R/CR.A/91/2001 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL No. 91 of 2001
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HARERAM SADANI MANAGER SADANI MALAD
Versus
STATE OF GUJARAT
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Appearance :
MR ZA SHAIKH(1277) for the PETITIONER(s) No. 1
PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM:Â HONOURABLE Mr. JUSTICE B.N. KARIA
th
10 August 2018
ORAL ORDER
When called out twice today, none present for and on behalf of the appellant to represent him.
This Court notice that sequentially on not less than five occasions, this Appeal was recently listed for hearing on 6th July 2018; 20th July 2018; 27th July 2018; 3rd August 2018 and 10th August 2018 [ie., today], however, on each of these dates, learned advocate for the appellant did not appear to conduct the matter.
In the interest of justice, this Appeal is once again adjourned for hearing on 7 th September 2018 with a note that if no assistance comes forth on behalf of the appellant, the matter will proceed in accordance with law.
[B.N Karia, J.] Prakash Page 1 of 1