Gujarat High Court
Usmangani Adambhai Vora vs State Of Gujarat & on 21 June, 2016
Author: C.L.Soni
Bench: C.L. Soni
R/CR.MA/10728/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR FIXING DATE OF HEARING) NO.
10728 of 2016
In
SPECIAL CRIMINAL APPLICATION NO. 1731 of 2013
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USMANGANI ADAMBHAI VORA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR PRATIK B BAROT, ADVOCATE for the Applicant(s) No. 1
MS NISHA THAKORE, ADDL PUBLIC PROSECUTOR for Respondent No. 1
THAKKAR AND PAHWA ADVOCATES, ADVOCATE for the Respondent(s)
No. 2
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CORAM: HONOURABLE MR.JUSTICE C.L. SONI
Date : 21/06/2016
ORAL ORDER
Considering the nature of controversy involved in the main petition, the Court finds that the main matter needs to be heard at the earliest.
Office may therefore, list the main matter, being Special Criminal Application No.1731 of 2013, for final hearing on 1st July 2016.
The application stands disposed of.
(C.L.SONI, J.) Omkar Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Jun 22 03:28:41 IST 2016