Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 20 August, 2014
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt, Z.K.Saiyed
C/CA/12240/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 12240 of
2013
In
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
================================================================
KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Applicant
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent
================================================================
Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant.
MR HS MUNSHAW, ADVOCATE for the Respondent.
RULE SERVED BY DS for the Respondent.
================================================================
CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
and
HONOURABLE MR.JUSTICE Z.K.SAIYED
Date : 20/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE S.R.BRAHMBHATT) Respondent's counsel has requested for time for filing reply to the application. As a last opportunity time is granted with a specific observation that no further time shall be granted. Adjourned to 28/8/2014.
(S.R.BRAHMBHATT, J.) (Z.K.SAIYED, J.) Page 1 of 2 C/CA/12240/2013 ORDER vgn Page 2 of 2