Gujarat High Court
Union Of India - W/Rly. Admn. Thro' ... vs H K Dhruv on 22 March, 2004
Author: P.B.Majmudar
Bench: P.B.Majmudar
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL REVISION APPLICATION No 137 of 2004
--------------------------------------------------------------
UNION OF INDIA - W/RLY. ADMN. THRO' GENERAL MANAGER
Versus
H K DHRUV
--------------------------------------------------------------
Appearance:
MR MUKESH A PATEL for the Petitioner.
Respondent, PARTY-IN-PERSON.
--------------------------------------------------------------
CORAM : HON'BLE MR.JUSTICE P.B.MAJMUDAR
Date of Order: 22/03/2004
ORAL ORDER
Mr.Patel states that he will place on record copies of judgment passed by the High Court in F.A.No.52 of 1997 as well as F.A. Nos. 4393, 4394 and 4395 of 1996.
Rule returnable on 15th July, 2004.
If the revision is dismissed, the Court will consider the question about awarding appropriate costs to the respondent. Similarly, if the revision is allowed, the question about costs will be appropriately considered by the Court at that time.
22nd March, 2004( P.B. Majmudar, J. ) *** (apj) HC-NIC Page 1 of 1 Created On Sat Nov 28 02:18:35 IST 2015