Gujarat High Court
Iifl Facilities Service Ltd. (India ... vs State Of Gujarat on 6 August, 2018
Author: Sonia Gokani
Bench: Sonia Gokani
R/SCR.A/6036/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6036 of 2018
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IIFL FACILITIES SERVICE LTD. (INDIA INFOLINE REALITY LTD.)
THROUGH SAURABH SHALIKRAM NAPIT
Versus
STATE OF GUJARAT
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Appearance:
for the PETITIONER(s) No. 2,3,4
MR YH MOTIRAMANI(3720) for the PETITIONER(s) No. 1
MR.DIVYESH G NIMAVAT(3757) for the PETITIONER(s) No. 1
MS MD MEHTA, PUBLIC PROSECUTOR(2) for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 06/08/2018
ORAL ORDER
Pursuant to the directions issued by this Court on 23.07.20188, a report dated 30.07.2018 is filed by the PI, Pradyumnanagar Police Station, Rajkot, along with this a copy of the Civil Suit No. 152 of 2018, presently filed by the parties is also produced.
At this stage a request is made to join all the proposed accused as party respondents.
Permission granted. Amendment be carried out, FORTHWITH.
NOTICE returnable on 20TH AUGUST, 2018. Learned APP waives for the respondent-State. Direct service is permitted.
(SONIA GOKANI, J) UMESH/-
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