Gujarat High Court
Indian Oil Corporation Ltd - Thro' P M ... vs State Of Gujarat & on 15 January, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
INDIAN OIL CORPORATION LTD - THRO' P M MANKAD (SR. MANAGER....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/6698/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 6698 of 2012 With CRIMINAL MISC.APPLICATION NO. 6699 of 2012 With CRIMINAL MISC.APPLICATION NO. 6700 of 2012 ============================================================== INDIAN OIL CORPORATION LTD - THRO' P M MANKAD (SR. MANAGER....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ============================================================== Appearance: MR KTS TULSI, SENIOR COUNSEL WITH MR. RAJESH K KANANI, ADVOCATE for the Applicant(s) No. 1 MR YN RAVANI, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ============================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 15/01/2013 ORAL ORDER
Mr. K.T.S. Tulsi, learned Senior Counsel has appeared with Mr. Rajesh Kanani, learned advocate for petitioners.
Learned Senior Counsel has made submission in respect of the captioned three petitions, on behalf of the petitioners.
Mr. Ravani, learned counsel appearing for respondent CBI has commenced his submission. Until the closing hours for the day, learned counsel for CBI could not complete his submissions, therefore, hearing is required to be adjourned. Learned Senior Counsel for the petitioners submitted that the hearing may be adjourned to 23rd January 2013. Learned counsel for respondent CBI has submitted that he will try to complete his submissions on 23rd January 2013.
Therefore, proceedings are adjourned to 23rd January 2013 in view of the request made by learned Senior Counsel for petitioners and also by learned counsel for CBI, proceedings are adjourned to 23.01.2013 @ 2:30 p.m. (K.M.THAKER, J.) Jani Page 2 of 2