Gujarat High Court
Ipcl vs Reliance on 19 October, 2011
Bench: V. M. Sahai, Ks Jhaveri
Gujarat High Court Case Information System
Print
CA/11286/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL
APPLICATION No. 11286 of 2011
In
LETTERS
PATENT APPEAL No. 1242 of 2011
In
SPECIAL
CIVIL APPLICATION No. 4709 of 2011
======================================
IPCL
EMPLOYEES ASSOCIATION - THROUGH GENERAL SECRETARY - Applicant
Versus
RELIANCE
INDUSTRIES LTD & 5 - Respondents
======================================
Appearance
:
MR
NK MAJMUDAR for Applicant.
NANAVATI ASSOCIATES for Respondent
No.1.
None for Respondent Nos.2 -
6.
======================================
CORAM
:
HONOURABLE
MR.JUSTICE V. M. SAHAI
and
HONOURABLE
MR.JUSTICE KS JHAVERI
Date
: 19/10/2011
ORAL ORDER
(Per : HONOURABLE MR.JUSTICE KS JHAVERI) In view of the averments made in the application, the present application is allowed in terms of paragraph 7 (B).
Necessary amendment be carried out in the main appeal.
Office to notify appeal for hearing on 20.10.2011.
Sd/-
[V. M. SAHAI, J.] Sd/-
[K. S. JHAVERI, J.] Savariya Top