Gujarat High Court
Narsinhbhai Revabhai Patel vs State Of Gujarat on 28 November, 2000
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL APPEAL No 1041 of 2000
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NARSINHBHAI REVABHAI PATEL
Versus
STATE OF GUJARAT
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Appearance:
MR MUKESH R SHAH for Petitioner
PUBLIC PROSECUTOR for Respondent No. 1
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CORAM : MR.JUSTICE A.K.TRIVEDI
Date of Order: 28/11/2000
ORAL ORDER BELOW OFFICE NOTE
Office has placed a note stating the fact that in the proceedings of Criminal Appeal no.1041/2000 which is filed by only one of the accused who is convicted to challenge his order of conviction, the learned Advocate for the appellant has joined original accused no.2 as respondent no.2 in the title cause. The respondent no.2 not being a necessary or a proper party, the learned Advocate was called upon to remove the objection, however, the Advocate has failed to comply with the same, and hence, the matter is placed for order.
In the facts and circumstances of the case, office is directed to strike out the name of the respondent no.2 in the proceedings of Criminal Appeal no.1041/2000.
(A.K.Trivedi,J.) stanley-akt.
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