Gujarat High Court
Jain Enamel Works vs State Of Gujarat & ... on 27 September, 2016
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.A/1237/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL (AGAINST ACQUITTAL) NO. 1237 of 2016
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JAIN ENAMEL WORKS....Appellant(s)
Versus
STATE OF GUJARAT & 1....Opponent(s)/Respondent(s)
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Appearance:
MR ASHISH M DAGLI, ADVOCATE for the Appellant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 27/09/2016
ORAL ORDER
Mr. Ashish Dagli, learned advocate for the appellant submits that the judgment rendered by the learned Magistrate is not on merits and the complaint came to be dismissed for want of prosecution and he prays to list the matter for final disposal.
Admit.
Issue Fresh Notice for final disposal returnable on 18/10/2016.
Mr. L. R. Pujari, waives service of notice for respondent- State.
(R.P.DHOLARIA,J.)
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R/CR.A/1237/2016 ORDER
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