Gujarat High Court
Karl Marx General Labour Union vs Ahmedabad Municipal Corporation on 6 May, 2014
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, K.J.Thaker
C/CA/4405/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 4405 of 2014
In MISC.CIVIL APPLICATION (STAMP NUMBER) NO. 952 of 2014
In CIVIL APPLICATION NO. 12240 of 2013
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
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KARL MARX GENERAL LABOUR UNION....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE K.J.THAKER
Date : 06/05/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) NOTICE returnable on 30.06.2014. In addition to normal mode of service, Office is directed to serve by registered post A.D. Process fee to be paid within a week from today.
(V.M.SAHAI, J.) (K.J.THAKER, J) Jyoti Page 1 of 1