Gujarat High Court
Raghubhai vs Port on 19 November, 2010
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
Gujarat High Court Case Information System
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CA/12459/2010 2/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION - FOR ORDERS No. 12459 of 2010
In
SPECIAL
CIVIL APPLICATION No. 2116 of 2009
With
CIVIL
APPLICATION No. 12460 of 2010
In
SPECIAL
CIVIL APPLICATION No. 2117 of 2009
To
CIVIL
APPLICATION No. 12465 of 2010
In
SPECIAL
CIVIL APPLICATION No. 2123 of 2009
=========================================================
RAGHUBHAI
GOVINDBHAI PARMAR Applicant
Versus
PORT
OFFICER - Respondent
=========================================================
Appearance
:
MR DIPAK R
DAVE for
Petitioner
MS SEJAL K MANDAVIA for
Respondent
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE S.R.BRAHMBHATT
Date
: 19/11/2010
COMMON
ORAL ORDER
Heard learned counsel for the parties.
Shri Dave, learned advocate relying upon the decision of this Court in case of Anwar Hussain Satar and Ors. Vs. Gujarat Maritime Board & Ors, reported in 2008 (1) GLH 34, submitted that applicants would approach the Competent Authority of Gujarat Maritime Board so that the workmen-applicants may not have to suffer in these days of hardship. He seeks permission to withdraw these applications at this stage with a liberty to move the Competent Authority of Gujarat Maritime Board with appropriate prayers for either granting the workmen reinstatement at current wages or at least seeking appropriate reliefs.
Ms. Mandavia, learned advocate submits that, the representations, if any receive within 10 days, would be decided in accordance with law.
Orders accordingly. The permission as sought for is granted. Civil Applications are disposed of accordingly.
(S.R.BRAHMBHATT, J.) pallav Top