SHANTILAL HIRALAL VAGHELA Vs. TRIBHOVANBHAI AJITBHAI PARMAR

JUDGEMENT

(1.) RULE . Service of rule is waived by Ms.Roopal R. Patel, learned advocate for respondents no.1 and 3 to 7; and Mr.H.L. Jani, learned APP for respondent no.8. The present Revision Application is filed by the petitioner -original complainant being aggrieved by judgement and order dated 13.09.2006 passed in Criminal Revision Application No.66 of 2004 by the learned Additional Sessions Judge, Court No.11, Ahmedabad.

(2.) THE learned Additional Sessions Judge in his impugned order has stated in para 4 as under:

(3.) MS .Roopal R. Patel, learned advocate for opponents herein submitted that the petitioner herein -original opponent no.1 was represented by the advocate before the learned Additional Sessions Judge. She further submitted that the learned advocate had filed application/s seeking adjournment from time to time, that the advocate for opponent no.1 -petitioner herein had filed application for placing certain documents on record.