Gujarat High Court
Larsen And Turbo Limited vs Employees State Insurance Corporation ... on 11 December, 2017
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/15560/2016 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 15560 of 2016
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LARSEN AND TURBO LIMITED....Petitioner(s)
Versus
EMPLOYEES STATE INSURANCE CORPORATION & 1....Respondent(s)
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Appearance:
SINGHI & CO, ADVOCATE for the Petitioner(s) No. 1
MR HEMANT S SHAH, ADVOCATE for the Respondent(s) No. 1 - 2
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CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 11/12/2017
ORAL ORDER
Rule returnable on 23rd January, 2018. Mr. Hemant Shah, learned advocate waives service of notice of rule for the respondents No. 1 and 2.
To be heard along with SCA No. 18467 of 2015. Ad-interim relief granted earlier shall continue till the final disposal of the petition.
(A.J.DESAI, J.) BINA Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Dec 12 00:48:51 IST 2017