Gujarat High Court
Vasan Odhavji Koshiya Mother Of Bhavesh ... vs State Of Gujarat & on 6 February, 2013
Author: K.M.Thaker
Bench: K.M.Thaker
VASAN ODHAVJI KOSHIYA MOTHER OF BHAVESH ODHAVJI KODHIYA....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/2060/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 2060 of 2013 ================================================================ VASAN ODHAVJI KOSHIYA MOTHER OF BHAVESH ODHAVJI KODHIYA....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR MANAN A SHAH, ADVOCATE for the Applicant(s) No. 1 MS RAVAL APP for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 06/02/2013 ORAL ORDER
When the petition was called out and taken up for hearing in first round / session, learned advocate for the petitioner was not present. However, with a view to giving opportunity to the petitioner, the hearing was differed to second round / session, though any request for passover or adjournment was not made.
Even in second call when the petition is called out and taken up for hearing learned advocate for the petitioner is not present. Any request for passover or adjournment is also not made.
Therefore, petition is dismissed for non-prosecution.
(K.M.THAKER, J.) suresh 2