Gujarat High Court
Hindustan Dorr-Oliver Ltd vs State Of Gujarat on 1 March, 2018
Author: A.J.Desai
Bench: A.J.Desai
R/SCR.A/7423/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION NO. 7423 of 2017
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HINDUSTAN DORR-OLIVER LTD
Versus
STATE OF GUJARAT
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Appearance:
MR MRUGEN K PUROHIT for the PETITIONER(s) No. 1,2,3
DS AFF.NOT FILED (N) for the RESPONDENT(s) No. 2
MR DHRUV K DAVE for the RESPONDENT(s) No. 2
NOTICE SERVED BY DS for the RESPONDENT(s) No. 2
MR RUTVIJ OZA, APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 01/03/2018
ORAL ORDER
Mr. Dhruv Dave, learned advocate for the Respondent No.2 requests for time to file an affidavit in reply. Stand over to 16.04.2018.
Interim relief granted earlier to continue till then.
(A.J.DESAI, J) DIVYANG Page 1 of 1