Gujarat High Court
Bardoli Nagar Palika vs Secretary on 7 November, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/25922/2006 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 25922 of 2006
BARDOLI NAGAR PALIKA....Petitioner(s)
Versus
SECRETARY....Respondent(s)
Appearance:
MR PRASHANT G DESAI, ADVOCATE for the Petitioner(s) No. 1
RULE SERVED for the Respondent(s) No. 1
THAKKAR AND PAHWA ADVOCATES, ADVOCATE for the Respondent(s)
No. 1
CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 07/11/2016
ORAL ORDER
So as to enable learned advocate for the petitioner to take instructions with regard to payment of retiral benefits to two employees (out of whom one has retired from service and one died during pendency of the petition), time is granted.
S.O. to 8.11.2016.
To be listed amongst first five matters.
(K.M.THAKER, J.) kdc Page 1 of 1 HC-NIC Page 1 of 1 Created On Tue Nov 08 00:29:11 IST 2016