Gujarat High Court
State Of Gujarat vs Tosif Abdulaziz Shaikh & 3 on 5 November, 2015
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/21162/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR VACATING INTERIM RELIEF) NO.
21162 of 2015
In SPECIAL CRIMINAL APPLICATION NO. 3629 of 2013
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STATE OF GUJARAT....Applicant(s)
Versus
TOSIF ABDULAZIZ SHAIKH & 3....Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the PETITIONER(s) No. 1
MR P P MAJMUDAR, ADVOCATE for the Respondent(s) No. 1-3
MR.D K.PUJ, ADVOCATE for the Respondent(s) No. 4
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/11/2015
ORAL ORDER
No case is made out for vacating the interim relief earlier granted. However, the main matter be notified for hearing after Diwali Vacation. This application is, accordingly, disposed of.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Nov 08 02:21:06 IST 2015