Gujarat High Court
Sanjeevsingh Vasantkumar Tevar vs State Of Gujarat on 9 April, 2018
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/2611/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 2611 of 2018
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SANJEEVSINGH VASANTKUMAR TEVAR
Versus
STATE OF GUJARAT
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Appearance:
MR. MAULIK M SONI(7249) for the PETITIONER(s) No. 1
MS. MOXA THAKKAR, APP (2) for the RESPONDENT(s) No. 1, 2,3,4
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 09/04/2018
ORAL ORDER
Let notice be issued to the respondents, returnable on 18th April 2018. The learned APP waives service of notice for and on behalf of the respondents - State of Gujarat.
(J.B.PARDIWALA, J.) pradhyuman Page 1 of 1