Gujarat High Court
Central Bureau Of Investigation ... vs Anil Kumar Sharma, The Then Branch ... on 20 February, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/CR.MA/32992/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
F/CRIMINAL MISC.APPLICATION NO. 32992 of 2018
With
CRIMINAL MISC.APPLICATION (FOR CONDONATION OF DELAY) NO. 1 of 2018
In F/CRIMINAL MISC.APPLICATION NO. 32992 of 2018
With
F/CRIMINAL REVISION APPLICATION NO. 9999 of 2018
With
F/CRIMINAL REVISION APPLICATION NO. 35509 of 2018
With
F/CRIMINAL REVISION APPLICATION NO. 37343 of 2018
With
CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2018
In F/CRIMINAL REVISION APPLICATION NO. 37343 of 2018
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CENTRAL BUREAU OF INVESTIGATION THROUGH CHANDRADEEP
Versus
ANIL KUMAR SHARMA, THE THEN BRANCH MANAGER, STATE BAK OF INDORE
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Appearance:
MR RC KODEKAR(1395) for the PETITIONER(s) No. 1
for the RESPONDENT(s) No. 1,2,3
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 20/02/2019
ORAL ORDER
It appears that the applicants have not removed office objections as per order dated 9.1.2019 passed by this Court.
Hence, as a last chance, the applicants are directed to remove office objections within one week from today, failing which, present applications shall stand dismissed without referring to the Court.
(S.H.VORA, J) ALI Page 1 of 1