Gujarat High Court
Surat Municipal Corporation Thro' ... vs Hasan Bismillah Kureshi & on 7 May, 2013
Author: Abhilasha Kumari
Bench: Abhilasha Kumari
SURAT MUNICIPAL CORPORATION THRO' SANITORY INSPECTOR....Applicant(s)V/SHASAN BISMILLAH KURESHI R/CR.MA/11211/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CRIMINAL MISC.APPLICATION (FOR LEAVE TO APPEAL) NO. 11211 of 2012 ================================================================ SURAT MUNICIPAL CORPORATION THRO' SANITORY INSPECTOR....Applicant(s) Versus HASAN BISMILLAH KURESHI & 1....Respondent(s) ================================================================ Appearance: MR VISHWAS K SHAH FOR MR KI SHAH, ADVOCATE for the Applicant(s) No. 1 MR HK PATEL, LEARNED ADDITIONAL PUBLIC PROSECUTOR for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE SMT. JUSTICE ABHILASHA KUMARI Date : 07/05/2013 ORAL ORDER
Mr.K.I. Shah, learned advocate for the applicant, has filed a sick-note, today. However, Mr. Vishwas K. Shah, learned advocate, states that he has been instructed by Mr. K.I. Shah to appear on his behalf.
Heard Mr.Vishwas K. Shah, learned advocate for Mr. K.I. Shah, learned counsel for the applicant and Mr.H.K. Patel, learned Additional Public Prosecutor for respondent No.2- State of Gujarat.
Leave to appeal is granted. The application is allowed.
(SMT. ABHILASHA KUMARI, J.) piyush Page 2 of 2