Gujarat High Court
State Of Gujarat vs Parvatbhai Manabhai Baria & on 9 January, 2018
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/8/2018 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8 of 2018
================================================================
STATE OF GUJARAT....Petitioner(s)
Versus
PARVATBHAI MANABHAI BARIA & 1....Respondent(s)
================================================================
Appearance:
MR. TIRTHRAJ PANDYA, ASSISTANT GOVERNMENT PLEADER for the
Petitioner(s) No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 09/01/2018
ORAL ORDER
Issue notices to respondents on condition that the petitioner shall deposit an amount of Rs.25,000/- which has been awarded by the Labour Court, Dahod, instead of back wages within a period of four weeks from today, returnable on 15.2.2018.
(A.J.DESAI, J.) PALLAVI Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Jan 09 23:38:04 IST 2018