Gujarat High Court
State Of Gujarat vs Ahamad Haji ... on 9 December, 2015
Bench: M.R. Shah, Z.K.Saiyed
R/CR.A/204/2008 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL NO. 204 of 2008
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STATE OF GUJARAT....Appellant(s)
Versus
AHAMAD HAJI GHANCHI....Opponent(s)/Respondent(s)
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Appearance:
PUBLIC PROSECUTOR for the Appellant(s) No. 1
HCLS COMMITTEE, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
MR UMANG H OZA, ADVOCATE for the Opponent(s)/Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 09/12/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Despite the earlier specific order passed by the Division Bench of this Court on 16.10.2015, it is reported that Record and Proceedings and Paper Book from the learned trial Court are not received till date. It is reported that in the meantime Registry has also sent the reminder. Under the circumstances, stand over to 16.12.2015. The learned Principal District and Sessions Judge, Vyara is hereby directed to see that Record and Proceedings of the Sessions Case No.20 of 2006 is received by this Court on or before 15.12.2015. The learned Principal District and Sessions Judge, Vyara is also hereby directed to submit the report after holding the preliminary inquiry why despite the judicial order passed by the Division Bench of this Court dated 6.10.2015, Record and Proceedings and Paper Book is not sent to this Court. Not sending Record and Proceedings and Paper Book despite the judicial order passed by the Division Bench would tantamount to insubordination as well as contempt of Court. Stand over to 16.12.2015.
(M.R.SHAH, J.) (Z.K.SAIYED, J.) Kaushik Page 1 of 1 HC-NIC Page 1 of 1 Created On Fri Dec 11 01:37:59 IST 2015