Gujarat High Court
Govindbhai Savabhai Prajapati & 7 vs State Of Gujarat & on 24 June, 2016
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.MA/6076/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 6076 of 2012
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GOVINDBHAI SAVABHAI PRAJAPATI & 7....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR PRAFUL J BHATT, ADVOCATE for the Applicant(s) No. 1 - 8
MR ASHISH M DAGLI, ADVOCATE for the Respondent(s) No. 2
MR LR PUJARI, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 24/06/2016
ORAL ORDER
Nobody is present for the applicant even in third call. Therefore, the application stands dismissed for want of prosecution.
(R.P.DHOLARIA,J.) ali Page 1 of 1 HC-NIC Page 1 of 1 Created On Sat Jun 25 03:38:40 IST 2016