Gujarat High Court
Paresh Chaturbhai Patel vs Kokilaben Manilal Patel & on 20 February, 2017
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/SCR.A/9318/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CRIMINAL APPLICATION (FOR MAINTENANCE) NO. 9318 of
2016
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PARESH CHATURBHAI PATEL....Applicant(s)
Versus
KOKILABEN MANILAL PATEL & 1....Respondent(s)
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Appearance:
MRS VD NANAVATI, ADVOCATE for the Applicant(s) No. 1
MS. THAKORE, ADDL. PUBLIC PROSECUTOR for the RESPONDENT(s) No.
2
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 20/02/2017
ORAL ORDER
Let rule be issued to the respondents, returnable on 9th March, 2017. Ms. Thakore, the learned APP, waives service of notice of rule for and on behalf of the respondent No.2.
Direct service is permitted qua the respondent No.1.
Let the matter appear on top of the board.
(J.B.PARDIWALA, J.) Vahid Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Mar 25 00:24:02 IST 2017