Gujarat High Court
Mukeshbhai Chhaganlal Gandhi vs Vrujeshkumar Ranjitlal Maval on 12 September, 2019
Author: R.P.Dholaria
Bench: R.P.Dholaria
R/CR.A/1779/2019 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/CRIMINAL APPEAL NO. 1779 of 2019
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MUKESHBHAI CHHAGANLAL GANDHI
Versus
VRUJESHKUMAR RANJITLAL MAVAL & 1 other(s)
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Appearance:
MR KASHYAP R JOSHI(2133) for the Appellant(s) No. 1
for the Opponent(s)/Respondent(s) No. 1
MS.MOXA THAKKAR APP(2) for the Opponent(s)/Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 12/09/2019
ORAL ORDER
Heard. ADMIT.
The formal service of notice of admission is waived by learned APP for and on behalf of the respondent-State.
Bailable warrant in the sum of Rs.10,000/- (Rs. Ten Thousand only) be issued against the private respondent- accused.
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