Gujarat High Court
I C Mahida - M.D. Of Surat District Co-Op ... vs State Of Gujarat & on 5 May, 2017
Author: Biren Vaishnav
Bench: Biren Vaishnav
R/CR.MA/9538/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 9538 of 2012
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I C MAHIDA - M.D. OF SURAT DISTRICT CO-OP BANK LTD....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MRS VD NANAVATI, ADVOCATE for the Applicant(s) No. 1
MS E.SHAILAJA, ADVOCATE for the Respondent(s) No. 2
MR HK PATEL, ADDL PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE BIREN VAISHNAV
Date : 05/05/2017
ORAL ORDER
Ms. E. Shailaja, learned advocate for the respondent no. 2 points out that by an order dated 07.01.2015, the learned advocate for the applicant was asked to carry out amendment and join the Dakshin Gujarat Sugar Kamdar Union as party respondent no. 3. However, appropriate amendment in the main application has not been carried out. Learned advocate for the applicant, therefore, shall carry out the amendment in the cause title of main application during the course of the day.
Office to issue notice to the newly added party respondent no. 3 making it returnable on 09.06.2017.
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