Gujarat High Court
Shri Bhavnagar Panjrapole Thro' ... vs State Of Gujarat & on 4 October, 2013
Author: S.G.Shah
Bench: S.G.Shah
SHRI BHAVNAGAR PANJRAPOLE THRO' MANAGER BRIJESH HIMATLAL SHAH....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/15818/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR STAY) NO. 15818 of 2013 In CRIMINAL REVISION APPLICATION NO. 601 of 2013 ================================================================ SHRI BHAVNAGAR PANJRAPOLE THRO' MANAGER BRIJESH HIMATLAL SHAH....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR. MOHIT S BANKER, ADVOCATE for the Applicant(s) No. 1 MS JD JHAVERI, APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE S.G.SHAH Date : 04/10/2013 ORAL ORDER
Rule, returnable on 24.10.2013. Ms. J.D. Jhaveri, learned APP waives service of notice of Rule for respondent No.1 State of Gujarat.
Interim relief is granted in terms of Paragraph 4(A).
Direct Service is permitted to be served through the concerned Police Station.
(S.G.SHAH, J.) VATSAL Page 2 of 2