Gujarat High Court
Bareja Municipality vs Mantri Gujarat Mazdur Sabha on 28 February, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
C/SCA/2403/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2403 of 2017
==========================================================
BAREJA MUNICIPALITY....Petitioner(s)
Versus
MANTRI GUJARAT MAZDUR SABHA, & 1....Respondent(s)
==========================================================
Appearance:
MR DEEPAK P SANCHELA, ADVOCATE for the Petitioner(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 28/02/2017
ORAL ORDER
In absence of the removal of office objections within a week henceforth, the petition shall stand dismissed for want of prosecution without being referred to this Court.
(G.R.UDHWANI, J.) syed/ Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Mar 01 00:57:30 IST 2017