Gujarat High Court
Ratilal Bachubhai (Sic-Babubhai ) Jani ... vs State Of Gujarat on 15 September, 2014
Author: R.D.Kothari
Bench: R.D.Kothari
R/CR.RA/612/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 612 of 2013
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RATILAL BACHUBHAI (SIC-BABUBHAI ) JANI & 1....Applicant(s)
Versus
STATE OF GUJARAT....Respondent(s)
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Appearance:
MR HARSHIT S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
MR PARTH S TOLIA, ADVOCATE for the Applicant(s) No. 1 - 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 15/09/2014
ORAL ORDER
Learned advocate for the applicants drew the attention of the Court that the parties are negotiating and that the matter is likely to be settled. At his request, the matter is adjourned to 07.10.2014.
(R.D.KOTHARI, J.) dharmendra Page 1 of 1