Gujarat High Court
Abu Salim Juneja vs State Of Gujarat on 7 March, 2017
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, A.J. Shastri
R/CR.MA/34153/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR RESTORATION) NO. 34153 of
2016
In
CRIMINAL APPEAL NO. 1361 of 2016
==============================================================
ABU SALIM JUNEJA....Applicant
Versus
STATE OF GUJARAT....Respondent
==============================================================
Appearance:
MS MEENU KUMAR, ADVOCATE for the Applicant
MR L.R. POOJARI APP for the Respondent No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 07/03/2017
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Learned counsel for the applicant has assured the Court that in case, if the main matter is restored, it will seen to it that no office objections remain and the same shall be removed on or before 15.03.2017.
In that view of the matter, the present application is disposed of. The main matter i.e. Criminal Appeal No.1361 of 2016 is restored to file with condition that in case, if the office objections remain even after 15.03.2017, once again the same shall be dismissed for want of prosecution without any reference to the Court.
(S.R.BRAHMBHATT, J.) (A.J. SHASTRI, J.) Pankaj Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Mar 08 00:15:50 IST 2017