Garimaben Manojbhai Pohvani D/O ... vs State Of Gujarat
2021 Latest Caselaw 17479 Guj

      R/CR.RA/785/2019                          IA ORDER DATED: 18/11/2021



          IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
   CRIMINAL MISC.APPLICATION (FIXING DATE OF EARLY
                   HEARING) NO. 1 of 2021
                               In
    R/CRIMINAL REVISION APPLICATION NO. 785 of 2019
====================================================

GARIMABEN MANOJBHAI POHVANI D/O HIRABEN CHAMATLAL SADHNANI Versus STATE OF GUJARAT ==================================================== Appearance:

for the PETITIONER(s) No. MS ABHA B MAKWANA for the PETITIONER(s) No. MS NAYANA V PANCHAL for the RESPONDENT(s) No. MS. C. M. SHAH, APP for the RESPONDENT(s) No. ==================================================== CORAM:HONOURABLE MR. JUSTICE UMESH A. TRIVEDI Date : 18/11/2021

IA ORDER

This application is filed praying for fixing date of early hearing of Criminal Revision Application No.785 of 2019. However, arising from the very same impugned judgment and order, other side has also filed Criminal Revision Application No.741 of 2019, which was ordered to be heard alongwith Criminal Revision Application No.785 of 2019.

Since aforesaid Criminal Revision Application awaits hearing at admission stage, Registry is directed to notify Criminal Revision Application No.785 of 2019 and Criminal Revision Application No.741 of 2019 for admission hearing on 16th December, 2021. Accordingly, this application stands disposed of.

(UMESH A. TRIVEDI, J) Lalji Desai