Gujarat High Court
Gmm Pfaudler Limited Thro Manager vs Nileshbhai Vinodbhai Patel & on 20 December, 2012
Author: Ks Jhaveri
Bench: Ks Jhaveri
C/SCA/8916/2012 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 8916 of 2012
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GMM PFAUDLER LIMITED THRO MANAGER....Petitioner(s)
Versus
NILESHBHAI VINODBHAI PATEL & 1....Respondent(s)
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Appearance:
MR YOGEN N PANDYA, ADVOCATE for the Petitioner(s) No. 1
MR PC MASTER, ADVOCATE for the Respondent(s) No. 1
MS SM AHUJA, ADVOCATE for the Respondent(s) No. 1
OM PRAKASH KHURANA, ADVOCATE for the Respondent(s) No. 1
RULE SERVED for the Respondent(s) No. 2
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CORAM : HONOURABLE MR.JUSTICE KS JHAVERI
Date : 20/12/2012
ORAL ORDER
Heard. Adinterim relief granted vide order dated 06.07.2012 stands confirmed in view of the statement made by Mr. Pandya that reinstatement order is passed by the petitioner and that he had complied with the order dated 18.10.2012.
(K.S.JHAVERI, J.) /phalguni / Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Apr 14 00:44:51 IST 2016