VINUBHAI HARIBHAI MALAVIYA Vs. STATE OF GUJARAT
LAWS(SC)-2019-4-218
SUPREME COURT OF INDIA
Decided on April 24,2019

Vinubhai Haribhai Malaviya Appellant
VERSUS
STATE OF GUJARAT Respondents

JUDGEMENT

- (1.) Mr. D.N. Ray, learned counsel appearing on behalf of the State of Gujarat placed on record copies of two Record of Proceedings (Special Leave Petition (Crl.) No.3806 of 2018) dated 7-5-2018 and 9-4-2019 and states that the instant matters may be tagged along with the afore-mentioned matter.
(2.) In view of the above, let the Criminal Appeal Nos.478-479 of 2017 be tagged along with Special Leave Petition (Crl.) No.3806 of 2018.
(3.) List the matters on Tuesday, the 6th August, 2019 as part-hard.;


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