Gujarat High Court
Union vs Adam on 25 July, 2011
Author: Harsha Devani
Bench: Harsha Devani
Gujarat High Court Case Information System
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SA/21/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SECOND
APPEAL No. 21 of 2011
=========================================
UNION
OF INDIA (TRANSPOSE AS PER ORDER 5/5/10 & 2 - Appellant(s)
Versus
ADAM
KHAMISHA BHAGAD & 1 - Defendant(s)
=========================================
Appearance
:
DELETED for Appellant(s) : 1,
MS
CM SHAH, ADDITIONAL PUBLIC PROSECUTOR for Appellant(s) : 2 -
3.
NOTICE SERVED for Defendant(s) : 1,
MR AFTABHUSEN ANSARI for
Defendant(s) : 1,
NOTICE UNSERVED for Defendant(s) :
2,
=========================================
CORAM
:
HONOURABLE
MS.JUSTICE HARSHA DEVANI
Date
: 25/07/2011
ORAL
ORDER
Heard Ms. C.M.Shah learned Additional Public Prosecutor for the appellants. S.O. to 27th July, 2011 for further hearing.
(HARSHA DEVANI, J.) (ashish) Top