Gujarat High Court
Damodar.S.Igle C/O G.I.D.C.Employees ... vs Manager A.D.K. Industries on 28 January, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
DAMODAR.S.IGLE C/O G.I.D.C.EMPLOYEES UNION....Applicant(s)V/SMANAGER A.D.K. INDUSTRIES,SASF C/MCA/180/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 180 of 2013 In SPECIAL CIVIL APPLICATION NO. 8805 of 2007 ================================================================ DAMODAR.S.IGLE C/O G.I.D.C.EMPLOYEES UNION....Applicant(s) Versus MANAGER A.D.K. INDUSTRIES,SASF & 1....Opponent(s) ================================================================ Appearance: MR PH PATHAK, ADVOCATE for the Applicant(s) No. 1 MR SHALIN N MEHTA, ADVOCATE for the Opponent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 28/01/2013 ORAL ORDER
Heard.
In view of the averments made in the application, Misc. Civil Application is allowed in terms of para 6 (A) & (B) on condition that appropriate application shall be filed within a week. Main matter to come up on 05.02.2013.
(K.S.JHAVERI, J.) divya Page 1 of 1