Gujarat High Court
Thakor vs Ipcl on 3 July, 2008
Author: H.K.Rathod
Bench: H.K.Rathod
SCA/7102/2008 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION No. 7102 of 2008 ========================================================= THAKOR NAGJIBHAI BHAILAL -6560 & 463 - Petitioner(s) Versus IPCL NOW AMALGAMATED WITH RELIEANCE IND.LTD AND NOW & 2 - Respondent(s) ========================================================= Appearance : MR PR THAKKAR for Petitioner(s) : 1 - 464. DS AFF.NOT FILED (N) for Respondent(s) : 1 - 3. NANAVATI ASSOCIATES for Respondent(s) : 1, GOVERNMENT PLEADER for Respondent(s) : 2 - 3. ========================================================= CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD Date : 03/07/2008 ORAL ORDER
In this matter, affidavit-in-reply is filed by respondent employer, against which rejoinder is filed by the petitioner as well as the State Government. Now, learned advocate Mr.Yadav for Nanavati Associates on behalf of petitioner wants to file sur-rejoinder. Therefore, he requests for some time. Accordingly, the matter is adjourned to 9.7.2007.
(H.K.RATHOD,J.) (vipul)