Gujarat High Court
Umrala Gram Panchayat vs Secretary Municipal on 8 March, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
UMRALA GRAM PANCHAYAT....Applicant(s)V/SSECRETARY MUNICIPAL EMPLOYEES UNION C/MCA/3071/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 3071 of 2012 In SPECIAL CIVIL APPLICATION NO. 7082 of 1994 ================================================================ UMRALA GRAM PANCHAYAT....Applicant(s) Versus SECRETARY MUNICIPAL EMPLOYEES UNION & 2....Opponent(s) ================================================================ Appearance: MR TH SOMPURA, ADVOCATE for the Applicant(s) No. 1 MR BV LAKHIA, ADVOCATE for the Opponent(s) No. 1 MR YV SHAH, ADVOCATE for the Opponent(s) No. 2.1 - 2.4 , 3.1 - 3.3 RULE NOT RECD BACK for the Opponent(s) No. 3.1 RULE SERVED for the Opponent(s) No. 1 , 2.1 - 2.4 , 3.3 RULE UNSERVED for the Opponent(s) No. 3.2 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 08/03/2013 ORAL ORDER
Heard.
The averments made in this application are not correct. The judgement was dictated in open Court. No ground is made out for reviewing the judgment and order dated 13.07.2010 passed in Special Civil Application No.7082 of 1994. Hence, the application stands dismissed accordingly.
(K.S.JHAVERI, J.) Girish Page 1 of 1