Dharmendrabhai Rajnikantbhai ... vs State Of Gujarat
2021 Latest Caselaw 777 Guj

         R/CR.MA/164/2021                                     ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 164 of 2021

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                DHARMENDRABHAI RAJNIKANTBHAI SHAH
                              Versus
                        STATE OF GUJARAT
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Appearance:
MR AKSHAY A VAKIL(5473) for the Applicant(s) No. 1
for the Respondent(s) No. 2
MS M D MEHTA, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MR. JUSTICE NIKHIL S. KARIEL

                             Date : 19/01/2021
                              ORAL ORDER

Draft amendment is grated.

Learned Advocate Mr.Akshay Vakil for the applicant seeks time for the purpose of producing certain judgments on record. At his request, stand over to 28.01.2021.

Registry to accept such compilation that may be submitted by learned Advocate Mr. Akshay Vakil.

(NIKHIL S. KARIEL,J) BDSONGARA