Gujarat High Court
Ipcl vs Reliance on 19 October, 2011
Bench: V. M. Sahai, Ks Jhaveri
Gujarat High Court Case Information System
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CA/11287/2011 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION No. 11287 of 2011
In
CIVIL
APPLICATION - FOR STAY No. 8979 of 2011
In
LETTERS
PATENT APPEAL No. 1242 of 2011
======================================
IPCL
EMPLOYEES ASSOCIATION - THROUGH GENERAL SECRETARY - Applicant
Versus
RELIANCE
INDUSTRIES LTD & 5 - Respondents
======================================
Appearance
:
MR
NK MAJMUDAR for Applicant.
NANAVATI ASSOCIATES for Respondent
No.1.
None for Respondent Nos.2 -
6.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE V. M. SAHAI
and
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 19/10/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the averments made in the application, the present application is allowed in terms of paragraph 7 (B).
Necessary amendment be carried out in Civil Application No.8979 of 2011 forthwith.
Office to notify appeal for hearing on 20.10.2011.
Sd/-
[V. M. SAHAI, J.] Sd/-
[K. S. JHAVERI, J.] Savariya Top