SUGAM @ MONTY HARISHANKAR JAISWAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) WE would have taken up this group of the matters for final hearing, however, from amongst the counsels appearing for the original accused, only Mr. A.D. Shah, is present and other counsels are not present. Mr. A.D. Shah, learned Counsel, who is present states that he would require time to be prepared with the matter.

(2.) At this stage, Mr. Shah, states that he has filed leave -note upto 16th September, 2012. At this stage, Mr. Anandjiwala, learned Counsel, has come and he stated that he is also not prepared with the matter. As a last chance, in the interest of justice, the matter is adjourned to 24th September, 2012.