Gujarat High Court
Rameshbhai M Patel vs Elicon Engineering Works & on 31 March, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/12021/1994 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 12021 of 1994
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RAMESHBHAI M PATEL....Petitioner(s)
Versus
ELICON ENGINEERING WORKS & 1....Respondent(s)
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Appearance:
MR MUKESH H RATHOD, ADVOCATE for the Petitioner(s) No. 1
NOTICE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 31/03/2016
ORAL ORDER
When the matter is called out and taken up for hearing learned advocate for the respondent is not present.
Mr. Rathod, learned advocate for the petitioner submitted that the petition filed by the employer against the award (which is also challenged by the workman) is not listed in today's cause list with this petition. He also submitted that since the employer's petition also arises from the same award, two matters are required to be heard together. Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Apr 02 00:13:32 IST 2016 C/SCA/12021/1994 ORDER Therefore, hearing of the petition is adjourned at the request of learned advocate for the petitioner. The learned advocate for the petitioner will take necessary steps to list both the petitions together.
S.O. to 12.4.2016.
(K.M.THAKER, J.) Suresh* Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Apr 02 00:13:32 IST 2016