Pramodbhai Vrajlal Thakkar Legal ... vs State Of Gujarat
2021 Latest Caselaw 4874 Guj

          R/CR.MA/2722/2021                                   ORDER




              IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

              R/CRIMINAL MISC.APPLICATION NO. 2722 of 2021

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   PRAMODBHAI VRAJLAL THAKKAR LEGAL HEIRS OF LATE VRAJLAL
                 PURSOTTAMDAS THAKKAR
                          Versus
                    STATE OF GUJARAT
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Appearance:
CHETANKUMAR K SHAH(7364) for the Applicant(s) No. 1,2
for the Respondent(s) No. 2
MS MOXA THAKKAR, APP for the Respondent(s) No. 1
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 CORAM: HONOURABLE MS. JUSTICE BELA M. TRIVEDI

                              Date : 30/03/2021

                               ORAL ORDER

It appears that the application has been filed by the legal heirs of the original complainant who died after the judgment on 04.06.2020, without seeking leave of the Court. Learned Advocate Mr.Shah seeks time to file appropriate application in that regard.

Permission as sought for is granted. Put up on 20.04.2021. On the next date, office is directed to explain as to why the legal heirs of the original complainant have been permitted to file the appeal without any objection.

(BELA M. TRIVEDI, J) SINDHU NAIR