Gujarat High Court
State Of Gujarat vs Bhupatbhai Bhikhabhai Bharwad & 2 - ... on 23 April, 2008
Author: M.R. Shah
Bench: J.R.Vora, M.R. Shah
CR.A/377/2008 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 377 of 2008
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STATE OF GUJARAT - Appellant(s)
Versus
BHUPATBHAI BHIKHABHAI BHARWAD & 2 - Opponent(s)
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Appearance :
MR M.R.MENGDEY, APP for Appellant(s) : 1,
None for Opponent(s) : 1 - 3.
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CORAM : HONOURABLE MR.JUSTICE J.R.VORA
and
HONOURABLE MR.JUSTICE M.R. SHAH
Date : 23/04/2008
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE M.R. SHAH) Heard Mr.M.R.Mengdey, learned A.P.P. appearing for the appellant-State of Gujarat.
Appeal is Admitted. Mr.Zubin Bharda, learned advocate waives service of notice of admission on behalf of respondents-original accused. He has submitted that he will file the vakalatnama in the appeal within a period of 10 days from today.
( J.R. VORA, J. ) ( M.R. SHAH, J. ) syed/ HC-NIC Page 1 of 1 Created On Fri Oct 09 02:03:19 IST 2015