Tata Motors Finance Limited Thro ... vs State Of Gujarat
2021 Latest Caselaw 10191 Guj

      R/SCR.A/357/2021                         IA ORDER DATED: 30/07/2021




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

       CRIMINAL MISC.APPLICATION (MODIFICATION/DELETION OF
                       CONDITION) NO. 1 of 2021
          In R/SPECIAL CRIMINAL APPLICATION NO. 357 of 2021
==========================================================

TATA MOTORS FINANCE LIMITED THRO ILYASBHAI BHIKHABHAI KUSKIWALA Versus STATE OF GUJARAT ========================================================== Appearance:

for the PETITIONER(s) No. MR. JAYDEEP H SINDHI for the PETITIONER(s) No. MR. PRANAV TRIVEDI, APP for the RESPONDENT(s) No. RULE NOT RECD BACK for the RESPONDENT(s) No. ========================================================== CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

Date : 30/07/2021

IA ORDER

1. Learned advocate Mr. Jaydeep H. Sindhi for the applicant submits that he desires to submit some judgments and papers to buttress his arguments.

2. Stand over to 06.08.2021.

3. Office to accept the judgments and papers that may be supplied by the learned advocate Mr. Jaydeep H. Sindhi and place on record.

(A. C. JOSHI,J) prk