Rajnikant Meghjibhai Solanki vs Proprietor Of Joy Corporation ...
2021 Latest Caselaw 3140 Guj

            R/CR.RA/148/2021                               ORDER



           IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
          R/CRIMINAL REVISION APPLICATION NO. 148 of 2021
                               With
      CRIMINAL MISC.APPLICATION (REGULAR BAIL) NO. 1 of 2021
         In R/CRIMINAL REVISION APPLICATION NO. 148 of 2021
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               RAJNIKANT MEGHJIBHAI SOLANKI
                          Versus
   PROPRIETOR OF JOY CORPORATION ANIL VASANTBHAI SOLANKI
==========================================================
Appearance:
MR MANISH J PATEL(2131) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MR PRANAV TRIVEDI APP(2) for the Respondent(s) No. 2
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 CORAM: HONOURABLE MR. JUSTICE S.H.VORA

                               Date : 23/02/2021

                                ORAL ORDER

Notice returnable on 07/05/2021. Meanwhile, the common judgment and order dated 08/02/2021 rendered in Criminal Appeal No.68 of 2019 with Criminal Revision Application No.58 of 2019 passed by the learned 14th Additional Sessions Judge, District & Sessions Court, Surat is stayed insofar as conviction of three months is concerned. Learned APP waives service of notice for respondent- State.

(S.H.VORA, J) sompura