Gujarat High Court
Hariom Petroleum Service Thro'Manager vs Sunil Chheda & on 23 February, 2007
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
CR.A/348/2007 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No. 348 of 2007
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HARIOM PETROLEUM SERVICE THRO'MANAGER, CHETANBHAI
JADAVJIBHA - Appellant
Versus
SUNIL CHHEDA & 1 - Respondents
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Appearance :
MR MURALI N DEVNANI for Appellant:
MR KIRAN C MEHTA for Respondent: 1,
MR. M.A. PATEL, LD. APP for Respondent: 2,
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CORAM : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 23/02/2007
ORAL ORDER
Heard learned counsel for the appellant. Appeal is admitted. Shri. Kiran C. Mehta and Shri. M.A. Patel, learned APP waives service of notice of admission for respondent no.1 and 2 respectively.
As Shri. Kiran C. Mehta appears for respondent no.1, bailable warrant is not required to be issued against respondent no.1 / original accused.
[ S.R. BRAHMBHATT, J ] /vgn HC-NIC Page 1 of 1 Created On Thu Feb 22 23:44:40 IST 2018