Gujarat High Court
Shobhanaben Vikrambhai Patel & 3 vs State Of Gujarat & on 5 February, 2016
Author: J.B.Pardiwala
Bench: J.B.Pardiwala
R/CR.MA/20806/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE
FIR/ORDER) NO. 20806 of 2014
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SHOBHANABEN VIKRAMBHAI PATEL & 3....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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Appearance:
MR JV JAPEE, ADVOCATE for the Applicant(s) No. 1 - 4
MR HB CHAMPAVAT, ADVOCATE for the Respondent(s) No. 2
PUBLIC PROSECUTOR for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE J.B.PARDIWALA
Date : 05/02/2016
ORAL ORDER
I have gone through the report of the Mediator dated 29th January 2016. It transpires from the report that the parties have failed to resolve the dispute. The matter is, therefore, referred back to the High Court for adjudication.
In view of the above, let the matter be notified for hearing on 25th February 2016.
(J.B.PARDIWALA, J.) MOIN Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Feb 07 02:35:58 IST 2016