Gujarat High Court
Amitbhai Bhupatrai Desai vs Charmiben Amitbhai Desai & 3 on 4 March, 2015
Author: S.G.Shah
Bench: S.G.Shah
R/CR.RA/497/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REVISION APPLICATION (AGAINST ORDER PASSED BY
SUBORDINATE COURT) NO. 497 of 2014
With
CRIMINAL MISC.APPLICATION NO. 4195 of 2015
In
CRIMINAL MISC.APPLICATION NO. 2412 of 2015
===========================================================
AMITBHAI BHUPATRAI DESAI....Applicant(s)
Versus
CHARMIBEN AMITBHAI DESAI & 3....Respondent(s)
===========================================================
Appearance:
ANILKUMAR H PATEL, ADVOCATE for the Applicant(s) No. 1
MR PARTH M RAVAL, ADVOCATE for the Applicant(s) No. 1
MS HINA DESAI, ADVOCATE for the Respondent(s) No. 1 - 2
MS MEGHA R CHITALIA, ADVOCATE for the Respondent(s) No. 1 - 2
MS JD JGAVERI, APP for the Respondent(s) No. 4
===========================================================
CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 04/03/2015
ORAL ORDER
Heard learned advocates for the parties. Judgment is reserved.
(S.G.SHAH, J.) * Pansala Page 1 of 1