Gujarat High Court
Hasmukh Mohanbhai Goswami vs State Of Gujarat & on 27 June, 2016
Author: Sonia Gokani
Bench: Sonia Gokani
R/CR.MA/9715/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 9715 of 2016
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HASMUKH MOHANBHAI GOSWAMI....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR HM PARIKH, ADVOCATE for the Applicant(s) No. 1
MR.HEMANG H PARIKH, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MS JUSTICE SONIA GOKANI
Date : 27/06/2016
ORAL ORDER
Issue notice returnable on 26.7.2016. Ms.Chetna Shah, learned Additional Public Prosecutor waives service of notice for and on behalf of respondent No.1State.
Applicant if makes any application for exemption, the Court may entertained the same in wake of the pendency of the present application.
Direct service is permitted.
(MS SONIA GOKANI, J.)
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R/CR.MA/9715/2016 ORDER
SUDHIR
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