Gujarat High Court
Abdul Vahid Sayed vs State Of Gujarat & 2 on 30 January, 2017
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/472/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (AGAINST ORDER OF
EXTERNMENT) NO. 472 of 2017
With
SPECIAL CRIMINAL APPLICATION NO. 474 of 2017
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ABDUL VAHID SAYED....Applicant(s)
Versus
STATE OF GUJARAT & 2....Respondent(s)
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Appearance:
MR GAJENDRA P BAGHEL, ADVOCATE for the Applicant(s) No. 1
MR CHINTAN DAVE, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 30/01/2017
ORAL ORDER
RULE. Meanwhile, operation of impugned orders dated 5.12.2016 passed in Hadpari Appeal Nos.204 and 206 of 2016 are stayed qua conditions no.1 and 2 of the orders. Direct service is permitted.
(S.H.VORA, J.) *malek Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 31 04:08:18 IST 2017