Gujarat High Court
Shobhanaben Momanbhai Bharwad & vs State Of Gujarat & on 16 October, 2014
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/1119/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 1119 of 2014
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SHOBHANABEN MOMANBHAI BHARWAD & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BM MANGUKIYA, ADVOCATE for the Applicant(s) No. 1 - 2
MS BELA A PRAJAPATI, ADVOCATE for the Applicant(s) No. 1 - 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 16/10/2014
ORAL ORDER
Time to supply the copies of the petition is granted for two weeks, failing which, the matter will stand dismissed for non prosecution.
(J.B.PARDIWALA, J.) aruna Page 1 of 1