Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 6 May, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1245/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1245 of 2014
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
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KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Appellant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 06/05/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) At the request of Mr. Munshaw, learned advocate, matter is adjourned to 15.06.2015.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) divya Page 1 of 1