Gujarat High Court
M G Ramadoss vs State Of Gujarat & on 27 September, 2013
Author: Harsha Devani
Bench: Harsha Devani
M G RAMADOSS....Applicant(s)V/SSTATE OF GUJARAT R/CR.MA/3057/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR QUASHING & SET ASIDE FIR/ORDER) NO. 3057 of 2012 ================================================================ M G RAMADOSS....Applicant(s) Versus STATE OF GUJARAT & 1....Respondent(s) ================================================================ Appearance: MR UMANG K CHOKSI, ADVOCATE for the Applicant(s) No. 1 MR KV SHELAT, ADVOCATE for the Respondent(s) No. 2 PUBLIC PROSECUTOR for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MS.JUSTICE HARSHA DEVANI Date : 27/09/2013 ORAL ORDER
By consent of the learned advocates for the respective parties, the matter is adjourned to 18th November, 2013.
(HARSHA DEVANI, J.) Vahid Page 2 of 2