Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Gujarat High Court

Central Bureau Of Investigation vs Pravinchandra Venilal Sopariwala, ... on 5 September, 2018

Bench: S.R.Brahmbhatt, A.G.Uraizee

         R/CR.MA/2585/2018                           ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       R/CRIMINAL MISC.APPLICATION NO.  2585 of 2018

=====================================================
            CENTRAL BUREAU OF INVESTIGATION
                         Versus
          PRAVINCHANDRA VENILAL SOPARIWALA, 
              SENIOR BRANCH MANAGER (BOB)
=====================================================
Appearance:
MR RC KODEKAR(1395) for the PETITIONER(s) No. 1
DENISHKUMAR B MORAKHIA(8968) for RESPONDENT(s) No. 4
MR HRIDAY BUCH(2372) for the RESPONDENT(s) No. 1,2
R M SHAIKIH(7809) for the RESPONDENT(s) No. 3
RULE NOT RECD BACK(63) for the RESPONDENT(s) No. 6
RULE UNSERVED(68) for the RESPONDENT(s) No. 5
=====================================================

 CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
        and
        HONOURABLE MR.JUSTICE A.G.URAIZEE
                   Date : 05/09/2018
 
                      ORAL ORDER

  (PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Let   there   be   issuance   of   fresh   Rule   to  unserved Respondents Nos.5 and 6 returnable on 4th  October 2018.

Direct Service is permitted.

(S.R.BRAHMBHATT, J)  (A.G.URAIZEE, J)  mohd Page 1 of 1