Gujarat High Court
Binita Mithun Sharma vs State Of Gujarat on 24 September, 2021
Author: Ilesh J. Vora
Bench: Ilesh J. Vora
R/SCR.A/8382/2021 ORDER DATED: 24/09/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION NO. 8382 of 2021
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BINITA MITHUN SHARMA
Versus
STATE OF GUJARAT
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Appearance:
MR HEMANT B RAVAL(3491) for the Applicant(s) No. 1
MR IRFAN I KATIYAMIYANA(10266) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3
MS KRINA CALLA, APP (2) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 24/09/2021
ORAL ORDER
Mr. Hemant Raval, learned counsel for the petitioner does not press this petition with a liberty to file appropriate complaint before the jurisdictional Court.
With the aforesaid liberty, present petition stands disposed of as not pressed.
(ILESH J. VORA,J) SUCHIT Page 1 of 1 Downloaded on : Sat Sep 25 05:58:33 IST 2021