High CourtsSingle Bench(2026) 11 GUJ CK 0507

Naynaben Girishbhai Rathod vs State Of Gujarat

Gujarat High Court, Ahmedabad · Decided on 4 November 2026

HON’BLE JUDGES
J. C. Doshi, J
CASE NUMBER
R/SPECIAL CRIMINAL APPLICATION (POSSESSION OF MUDDAMAL) NO. 13775 of 2026

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Judgment

2 paragraphs · 49 words
1.

Learned Advocate for the petitioner sought permission to join finance company / bank as the party respondent. Permission is granted.

2.

Once the finance company / bank is joined as party respondent, let Rule be issued to newly added party, making the same returnable on 27th November, 2026.