Gujarat High Court
Bhavnaben Vajubhai Odedara vs State Of Gujarat & 6 on 4 December, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/9177/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (DIRECTION) NO. 9177 of 2017
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BHAVNABEN VAJUBHAI ODEDARA....Applicant(s)
Versus
STATE OF GUJARAT & 6....Respondent(s)
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Appearance:
MR BHUNESH C RUPERA, ADVOCATE for the Applicant(s) No. 1
MR DM DEVNANI, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 04/12/2017
ORAL ORDER
For the present, let notice be issued to the respondent nos.1 to 5, returnable on 7th December 2017. The learned APP waives service of notice for and on behalf of the respondent nos.1 to 5.
On the returnable date, notify this matter on top of the board.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1 HC-NIC Page 1 of 1 Created On Mon Dec 04 23:59:07 IST 2017