Gujarat High Court
P.S.Gadhvi vs Jatinbhai Chhitabhai Patel on 9 December, 2014
Author: M.R. Shah
Bench: M.R. Shah, R.D.Kothari
R/CRREF/1/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CRIMINAL REFERENCE NO. 1 of 2014
================================================================
P.S.GADHVI....Applicant(s)
Versus
JATINBHAI CHHITABHAI PATEL....Respondent(s)
================================================================
Appearance:
SUO MOTU for the Applicant(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE M.R. SHAH
and
HONOURABLE MR.JUSTICE R.D.KOTHARI
Date : 09/12/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE M.R. SHAH) Though served, nobody appears for respondent - contemner. Under the circumstances, we have no other alternative but to secure the presence of the respondent - contemner by issuing bailable warrant at this stage. Under the circumstances, the Registry is directed to issue bailable warrant upon the respondent in the sum of Rs.10,000/- making it returnable on 6.1.2015. Bailable warrant to be served through the concerned police station.
(M.R.SHAH, J.)
Page 1 of 2
R/CRREF/1/2014 ORDER
(R.D.KOTHARI, J.)
vipul
Page 2 of 2