The Vaktapur (Ujediya) Group Seva ... vs Indrajitsinh Dalpatsinh Zala
2022 Latest Caselaw 6204 Guj

     R/CR.MA/12415/2022                             ORDER DATED: 12/07/2022




             IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/CRIMINAL MISC.APPLICATION NO. 12415 of 2022

                    In R/CRIMINAL APPEAL NO. 1327 of 2022

                                    With
                      R/CRIMINAL APPEAL NO. 1327 of 2022
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 THE VAKTAPUR (UJEDIYA) GROUP SEVA SAHKARI MANDALI LIMITED
           THROUGH GOPALBHAI NARANBHAI PATEL
                           Versus
               INDRAJITSINH DALPATSINH ZALA
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Appearance:
KUMAR H TRIVEDI(9364) for the Applicant(s) No. 1
for the Respondent(s) No. 1
MS. JIRGA ZAVERI. APP for the Respondent(s) No. 2
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 CORAM:HONOURABLE DR. JUSTICE ASHOKKUMAR C. JOSHI

                               Date : 12/07/2022

                                ORAL ORDER

CRIMINAL MISC. APPLICATION NO. 12415 of 2022

1. Learned advocate Mr. Kumar Trivedi for the applicant has filed this application for leave to appeal against the judgment and order dated 30.4.2022 passed by the learned Chief Judicial Magistrate First Class, Talod.

2. This Court has considered the arguments advanced by the learned advocate for the applicant and also perused the order dated 30.4.2022 passed by the learned Chief Judicial Magistrate First Class, Talod, this leave to appeal is granted.

Criminal Appeal No. 1327 of 2022

1. Appeal is admitted. Learned APP Ms. Jirga Zaveri waives

R/CR.MA/12415/2022 ORDER DATED: 12/07/2022

service of admission for the State.

2. Issue Bailable warrant in the sum of Rs.10,000/- upon the accused.

(A. C. JOSHI,J) prk