Gujarat High Court
Bareja Municipality vs Mantri Gujarat Mazdur Sabha on 14 June, 2017
Author: Paresh Upadhyay
Bench: Paresh Upadhyay
C/SCA/2403/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 2403 of 2017
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BAREJA MUNICIPALITY ....Petitioner
Versus
MANTRI GUJARAT MAZDUR SABHA, & Anr ....Respondents
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Appearance:=
MR DEEPAK P SANCHELA, ADVOCATE for the Petitioner
MR AMRESH N PATEL, ADVOCATE for the Respondent No. 1
NOTICE SERVED for the Respondent(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE PARESH UPADHYAY
Date : 14/06/2017
ORAL ORDER
Mr. Deepak Sanchela, learned advocate for the petitioner municipality seeks permission to withdraw this petition, since the impugned award is ex-parte award and no application under Rule 26 A of the Industrial Disputes (Gujarat) Rules was filed. Permission as prayed for is granted. The petition stands disposed of. Notice is discharged.
(PARESH UPADHYAY, J.) SHRIJIT PILLAI/91 Page 1 of 1 HC-NIC Page 1 of 1 Created On Thu Jun 15 00:15:00 IST 2017