Gujarat High Court
M G Ramadoss vs State Of Gujarat & on 25 February, 2014
Author: M.D.Shah
Bench: M.D. Shah
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
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M G RAMADOSS....Applicant(s)
Versus
STATE OF GUJARAT & 1....Respondent(s)
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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
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CORAM: HONOURABLE MR.JUSTICE M.D. SHAH
Date : 25/02/2014
ORAL ORDER
Learned advocate Mr.Choksi for the petitioner submits that the present petitioner is neither signatory nor proprietor of the firm. The additional affidavit of the petitioner is also placed on record on page 38. Along with the affidavit, the petitioner has also attached the copy of the family card, election card and income tax extract for the year 2010. He submits that on perusing these documents, prima facie, it seems that the present petitioner is not proprietor of the firm namely Master Piece Communication on whose behalf the cheque is issued.
Page 1 of 2R/CR.MA/3057/2012 ORDER There is sick note of learned advocate for the respondent. S.O. to 5.3.2014. It is clarified that if learned advocate for the respondent will not remain present on that date, the Court will pass appropriate order in absence of learned advocate for the respondent.
(M.D.SHAH, J.) Srilatha Page 2 of 2