Gujarat High Court
Manindersingh Jolly & vs State Of Gujarat & on 8 July, 2016
Author: A.J. Shastri
Bench: A.J. Shastri
R/CR.MA/9849/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION NO. 9849 of 2013
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MANINDERSINGH JOLLY & 1....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR FEROZ H PATHAN, ADVOCATE for the Applicant(s) No. 1 - 2
MR NM KAPADIA, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 08/07/2016
ORAL ORDER
Learned APP Mr. K.P. Raval states that the State has filed application being Criminal Misc. Application No.15899 of 2016 for vacating interim relief and same may be tagged along with present application. He, therefore, requests for time till 15.7.2016.
Let the matter be appeared with the aforesaid Criminal Misc. Application filed by the State, on 15.7.2016.
(A.J. SHASTRI, J.) YNVYAS Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jul 09 03:09:27 IST 2016