KIRAN UDYOG PRIVATE LIMITED Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The following prayer has been made in Special Criminal Application No. 2405 of 2019.

(2.) On 28/2/2019 the matter was taken on board and the following order came to be passed.

(3.) In view of the aforesaid order, the interim relief of exempting the presence of the petitioners for personal appearance before the learned Additional Chief Metropolitan Magistrate, N.I. Act Court No.27, Ahmedabad, was allowed.