Gujarat High Court
Yogesh Anantrai Bhatt & 4 vs State Of Gujarat & on 4 December, 2015
Author: A.G.Uraizee
Bench: A.G.Uraizee
R/CR.RA/611/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 611 of 2015
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YOGESH ANANTRAI BHATT & 4....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR JF MEHTA, ADVOCATE for the Applicant(s) No. 1-5
MS MONALI BHATT APP for the RESPONDENT(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 04/12/2015
ORAL ORDER
Notice returnable on 21stDecember, 2015. Interim relief in terms of para 8(b) shall continue till then. Learned APP Ms. Monali Bhatt waives service of notice for respondent no. 1. Direct service for rest of the respondents by R.P.A.D. is permitted over and above regular mode of service.
(A.G.URAIZEE,J) Asma Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Dec 05 02:34:14 IST 2015