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Maheshkumar Hargovandas Nathani vs State Of Gujarat
2021 Latest Caselaw 10182 Guj

Citation : 2021 Latest Caselaw 10182 Guj
Judgement Date : 30 July, 2021

Gujarat High Court
Maheshkumar Hargovandas Nathani vs State Of Gujarat on 30 July, 2021
Bench: Paresh Upadhyay
      C/SCA/7718/2021                           ORDER DATED: 30/07/2021




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/SPECIAL CIVIL APPLICATION NO. 7718 of 2021

==========================================================
                   MAHESHKUMAR HARGOVANDAS NATHANI
                                 Versus
                           STATE OF GUJARAT
==========================================================
Appearance:
MR HR PRAJAPATI(674) for the Petitioner(s) No. 1
MS NISHKA H PRAJAPATI(10717) for the Petitioner(s) No. 1
MR HARDIK SONI, AGP for the Respondent(s) No. 1,2,3
MR HARSHEEL D SHUKLA(6158) for the Respondent(s) No. 4
==========================================================

  CORAM:HONOURABLE MR. JUSTICE PARESH UPADHYAY

                            Date : 30/07/2021

                             ORAL ORDER

1. Heard learned advocates.

2. Arguments are concluded. Judgment/ order is reserved.

(PARESH UPADHYAY, J) SALIM/8

 
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