Devipujak Galalben Chandubhai vs Hirabhai Hemabhai Devipujak
2021 Latest Caselaw 4286 Guj

           R/CR.MA/570/2021                                           ORDER




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 570 of 2021
                                 In
              R/CRIMINAL MISC.APPLICATION NO. 369 of 2021
                                With
              R/CRIMINAL MISC.APPLICATION NO. 369 of 2021

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                    DEVIPUJAK GALALBEN CHANDUBHAI
                                 Versus
                 HIRABHAI HEMABHAI DEVIPUJAK & 4 other(s)
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Appearance:
HCLS COMMITTEE(4998) for the Applicant(s) No. 1
MR PV PATADIYA(5924) for the Applicant(s) No. 1
for the Respondent(s) No. 6
MR PRATIK B BAROT(3711) for the Respondent(s) No. 1,2,3,4
MS CM SHAH, ADDITIONAL PUBLIC PROSECUTOR(2) for the
Respondent(s) No. 5
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                               Date : 16/03/2021

                                   ORAL ORDER

Learned Advocate Mr. Pratik B. Barot having raised a preliminary objection about the maintainability of the Appeal, the learned Advocate Mr. P.V. Patadiya seeks time to produce judgments in support of his submission that the Appeal would be maintainable.

Put up on MARCH 23, 2021.

Sd/-

(BELA M. TRIVEDI, J) CAROLINE