R/SCR.A/7735/2021 ORDER DATED: 08/04/2024
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CRIMINAL APPLICATION (QUASHING) NO. 7735 of 2021
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THE GODHRA URBAN COOPERATIVE BANK LTD THROUGH ASGERI N.
SAHERWALA
Versus
STATE OF GUJARAT & ANR.
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Appearance:
HUNAIZA H QURESHI(8903) for the Applicant(s) No. 1
MR. EKRAMA H QURESHI(7000) for the Applicant(s) No. 1
MR DARSHIT KAMDAR, ADVOCATE FOR MR ASHISH M DAGLI(2203) for
the Respondent(s) No. 2
MR JAY MEHTA, APP for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE ILESH J. VORA
Date : 08/04/2024
ORAL ORDER
Heard Mr. Ekrama Qureshi, learned advocate for the applicant
and Mr. Darshit Kamdar, learned advocate for Mr. Ashish Dagli,
learned advocate for respondent no.2.
Upon instructions, Mr. Qureshi, learned advocate for the
applicant states that, the accused in the matter has already been
acquitted on 01.04.2024. In such circumstances, reserving the liberty
to raise all the contentions before the Appellate Court, learned
advocate for the applicant, does not press this application.
Hence, the present application stands disposed of as not
pressed with the aforesaid liberty. Notice is discharged.
(ILESH J. VORA,J)
TAUSIF SAIYED
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