Gujarat High Court
Arvind Mills Limited vs Narsinhbhai Dharmabhai Patel on 19 April, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/5165/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5165 of 2011
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ARVIND MILLS LIMITED....Petitioner(s)
Versus
NARSINHBHAI DHARMABHAI PATEL....Respondent(s)
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Appearance:
MR DG CHAUHAN, ADVOCATE for the Petitioner(s) No. 1
RULE UNSERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 19/04/2016
ORAL ORDER
So far as this petition is concerned, the Cause List reflects remark that Rule is unserved to the respondent. However, today's Cause List also reflects that the respondent in Special Civil Application No.5165 of 2011 has filed a petition, i.e. Special Civil Application No.4027 of 2011 and he has challenged the same award which is challenged by the company in Special Civil Application No.5165 of 2011. Therefore, the office will take note of the said fact and make necessary modification in the cause list. Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Apr 20 01:48:13 IST 2016 C/SCA/5165/2011 ORDER Mr. Chauhan, learned advocate for the company submitted that he will provide copy of Special Civil Application No.5165 of 2011 to the learned advocate who appears in Special Civil Application No.4031 of 2011 filed by the same workman.
Except Special Civil Application No.4031 of 2011 and Special Civil Application No.5167 of 2011, other petitions shall be listed for Final Hearing on 22.4.2016. The said two petitions, i.e. Special Civil Application No.4031 of 2011 and Special Civil Application No.5167 of 2011 shall be listed on 29.4.2016.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Apr 20 01:48:13 IST 2016