Bhikhabhai Kalabhai Gohil vs State Of Gujarat
2021 Latest Caselaw 12819 Guj

    R/SCR.A/1996/2019                            ORDER DATED: 27/08/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

           R/SPECIAL CRIMINAL APPLICATION NO. 1996 of 2019

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                        BHIKHABHAI KALABHAI GOHIL
                                  Versus
                            STATE OF GUJARAT
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Appearance:
MR AJ YAGNIK(1372) for the Applicant(s) No. 1
for the Respondent(s) No. 2,3,4,5
PUBLIC PROSECUTOR(2) for the Respondent(s) No. 1
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  CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA

                             Date : 27/08/2021

                              ORAL ORDER

Mr. A. J. Yagnik, learned counsel for the Petitioner seeks reliance on the judgment of the Hon'ble Supreme Court with respect to expeditious disposal of cases of Ex-MP, MLAs & sitting MP, MLAs and therefore, he seeks some time.

At his request, S.O to 09.09.2021.

(ILESH J. VORA,J) SUCHIT