Gujarat High Court
Chief Officer, Kalawad Nagar Palika ... vs Secretary, Jamnagar Jilla Mazdoor ... on 3 April, 2018
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/11846/2016 IA ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION NO. 1 of 2018
IN
SPECIAL CIVIL APPLICATION NO. 11846 of 2016
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CHIEF OFFICER, KALAWAD NAGAR PALIKA BARO Versus SECRETARY, JAMNAGAR JILLA MAZDOOR SANGH, JAMNAGAR ========================================================== Appearance:
MR DEEP D VYAS for the PETITIONER(s) No. MR BIPIN I MEHTA for the RESPONDENT(s) No. MR VICKY B MEHTA for the RESPONDENT(s) No. NOTICE NOT RECD BACK for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR.JUSTICE K.M.THAKER Date : 03/04/2018 IA ORDER
1. Heard learned counsel appearing for the contesting parties.
2. Having regard to the facts of the case and in view of the submissions made by learned counsel for the parties, Rule. Returnable forthwith. Learned advocate for the opponents have waived service of Rule and with consent of learned advocate for the opponents, this application is taken up for hearing and decision today.
3. In present application, the applicant has Page 1 of 2 C/SCA/11846/2016 IA ORDER prayed that:
"6A. Your Lordships be pleased to recall the order dated 28.02.2018 and further be pleased to direct restoration of the Special Civil Application No11846/16 back to its original file, in the interest of justice;"
4. Having regard to the submissions made by learned counsel for the applicant and having regard to the averments made in present application, since sufficient cause is shown and satisfactory explanation is tendered, the order dated 28.2.2018 passed in Special Civil Application No.11846 of 2016 is recalled.
5. Office is directed to restore the proceeding of Special Civil Application No.11846 of 2016 to its original file and to list the said petition for hearing in due course.
6. Present application is allowed in terms of para 6A. Rule is made absolute to the aforesaid extent.
7. The main petition to be listed on 5.4.2018.
(K.M.THAKER, J) Bharat Page 2 of 2