Gujarat High Court
Chandubhai Bachubhai Vaghasiya vs State Of Gujarat & on 9 September, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
R/CR.MA/15534/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 15534 of 2012
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CHANDUBHAI BACHUBHAI VAGHASIYA....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR BHARAT T RAO, ADVOCATE for the Applicant(s) No. 1
MR ASHOK H TRIVEDI, ADVOCATE for the Respondent(s) No. 2
MR KP RAVAL, APP for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 09/09/2014
ORAL ORDER
The respondent No.2 - original complainant tenders affidavit- in-reply, a copy of which is given to other side. Same is taken on record.
The matter was heard for some time. Since the Court is busy with other part heard matter, hearing could not be completed.
Learned advocate for the complainant prays to adjourn the matter on 24.9.2014.
At his request, the matter is adjourned to 24.9.2014.
It was pointed out that trial is fixed in the trial court today i.e. on 9.9.2014.
Page 1 of 2R/CR.MA/15534/2012 ORDER Petitioner may apply before the trial court for adjournment. In case such an application is made, learned trial court would pass appropriate orders.
(R.D.KOTHARI, J.) vipul Page 2 of 2