Gujarat High Court
Institute vs Nddb on 8 December, 2010
Author: K.A.Puj
Bench: K.A.Puj
Gujarat High Court Case Information System
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SCA/8276/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 8276 of
2010
=========================================================
INSTITUTE
OF RURAL MANAGEMENT - Petitioner(s)
Versus
NDDB
EMPLOYEES'UNION THROUGH SECRETARY OF NDDB EMPL & 2 -
Respondent(s)
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Appearance
:
MR
DC DAVE for
Petitioner(s) : 1,
None for Respondent(s) : 1, 3,
MR UT MISHRA
for Respondent(s) :
2,
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CORAM
:
HONOURABLE
MR.JUSTICE K.A.PUJ
Date
: 08/12/2010
ORAL
ORDER
This matter is heard to some extent. Mr. D.C. Dave, learned advocate appearing for the petitioner and Mr. U.T. Mishra, learned advocate appearing for the respondent have made their respective submissions.
The Industrial Tribunal while passing the impugned award, has referred to certain documents from which certain inferences were drawn and conclusions were arrived at.
After hearing this matter to some extent, there is consensus amongst the parties that the matter should be finally disposed of. Before that, the original record is required to be looked into and hence the registry is directed to call for the records and proceedings of Reference (ITN) No.752 of 1998 (Old No.239 of 1993) from the Industrial Tribunal, Nadiad. Since the matter is kept for final hearing on 14th December, 2010, registry is directed to call for the said records so as to reach to this Court on or before the next date of hearing i.e. 14th December, 2010.
Direct service today, is permitted.
(K.A. PUJ, J.) Pankaj Top