NAADIR SIKANDER BELIM Vs. STATE OF GUJARAT
LAWS(GJH)-2021-10-1022
HIGH COURT OF GUJARAT
Decided on
October 29,2021
Naadir Sikander Belim
Appellant
VERSUS
STATE OF GUJARAT
Respondents
Referred Judgements :-
SIDDHARAM SATLINGAPPA MHETRE VS. STATE OF MAHARASHTRA AND ORS . [REFERRED TO]JUDGEMENT
-
(1.)Mr. Altaf Y. Charkha, learned counsel for the applicant has filed sick-note today.
(2.)Heard Mr. R.J. Goswami, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP on behalf of the respondent-State.
(3.)Rule returnable forthwith. Learned APP waives service of notice of Rule for the respondent - State.
(2.)Heard Mr. R.J. Goswami, learned advocate for the applicant and Ms. Moxa Thakkar, learned APP on behalf of the respondent-State.
(3.)Rule returnable forthwith. Learned APP waives service of notice of Rule for the respondent - State.
Copyright © Regent Computronics Pvt.Ltd.