State Of Gujarat vs Sardarsinh Sabursinh Bariya
2021 Latest Caselaw 60 Guj

              C/SCA/7162/2009                                    ORDER




        IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO. 7162 of 2009

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                           STATE OF GUJARAT & 1 other(s)
                                     Versus
                          SARDARSINH SABURSINH BARIYA
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Appearance:
MS JYOTI BHATT, AGP (1) for the Petitioner(s) No. 1,2
MR PH PATHAK(665) for the Respondent(s) No. 1
MR RC PATHAK(666) for the Respondent(s) No. 1
RULE SERVED(64) for the Respondent(s) No. 1
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                                Date : 04/01/2021

                                  ORAL ORDER

Heard Ms.Jyoti Bhatt, learned AGP for the petitioners and Ms.Rina Kanani for Mr.P.H.Pathak, learned advocate for the respondent through video conferencing.

Learned AGP seeks time to go though certain judgments. At her request, put up on 6.1.2021.

(DR. A. P. THAKER, J) R.S. MALEK