Gujarat High Court
Ashish Edvin Khristi Pastor And ... vs State Of Gujarat on 26 September, 2019
Author: S.H.Vora
Bench: S.H.Vora
R/SCR.A/6038/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 6038 of 2019
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ASHISH EDVIN KHRISTI PASTOR AND ADMINISTRATOR OF THE CNI
CHURCH AT VALSAD
Versus
STATE OF GUJARAT
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Appearance:
MR.MRUDUL M BAROT(3750) for the Applicant(s) No. 1
DS AFF.NOT FILED (N)(11) for the Respondent(s) No. 2,3
MR MI MERCHANT(479) for the Respondent(s) No. 4
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.H.VORA
Date : 26/09/2019
ORAL ORDER
Stand over to 19.12.2019.
Interim relief granted earlier to continue till then.
(S.H.VORA, J) ALI Page 1 of 1 Downloaded on : Sat Sep 28 22:24:58 IST 2019