Gujarat High Court
Amitbhai Bhupatrai Desai vs Charmiben Amitbhai Desai & 3 on 27 February, 2015
Author: S.G.Shah
Bench: S.G.Shah
R/CR.MA/4195/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL MISC.APPLICATION (FOR DIRECTION) NO. 4195 of 2015
In CRIMINAL MISC.APPLICATION NO. 2412 of 2015
In CRIMINAL REVISION APPLICATION NO. 497 of 2014
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AMITBHAI BHUPATRAI DESAI....Applicant(s)
Versus
CHARMIBEN AMITBHAI DESAI & 3....Respondent(s)
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Appearance:
MR RAJESH K SAVJANI, ADVOCATE for the Applicant(s) No. 1
MS JIRGA JHAVERI, ADDL. PUBLIC PROSECUTOR for the Respondent(s)
No. 4
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CORAM: HONOURABLE MR.JUSTICE S.G.SHAH
Date : 27/02/2015
ORAL ORDER
Learned advocate Ms. Hina Desai accepts notice for respondent Nos. 1 and 2 in both misc. applications. She wants to file reply. List on 04.03.2015. Interim relief granted by an order dated 03.02.2015 in Criminal Misc. Application No.2412 of 2015 shall continue till next date of hearing.
(S.G.SHAH, J.) drashti Page 1 of 1