Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal on 6 December, 2013
Author: Chief Justice
Bench: Bhaskar Bhattacharya
KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL CORPORATI....Applicant(s)V/SAHMEDABAD MUNICIPAL CORPORATION....Respondent(s) C/CA/12240/2013 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 12240 of 2013 In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013 In SPECIAL CIVIL APPLICATION NO. 5799 of 2011 ================================================================ KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL CORPORATI....Applicant(s) Versus AHMEDABAD MUNICIPAL CORPORATION....Respondent(s) ================================================================ Appearance: PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1 ================================================================ CORAM: HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA and HONOURABLE MR.JUSTICE J.B.PARDIWALA Date : 06/12/2013 ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. BHASKAR BHATTACHARYA) If our earlier order dated 20th November, 2013 is not complied with within a fortnight from today, the concerned matter will stand dismissed.
(BHASKAR BHATTACHARYA, C.J.) (J.B.PARDIWALA, J.) Mohandas Page 2 of 2