Gujarat High Court
Pwd Employees' Union & 2 vs Bardoli Municipality on 29 August, 2016
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/5378/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5378 of 2014
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PWD EMPLOYEES' UNION & 2....Petitioner(s)
Versus
BARDOLI MUNICIPALITY....Respondent(s)
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Appearance:
MS VIDHI J BHATT, ADVOCATE for the Petitioner(s) No. 1 - 3
MR KAUSHAL D PANDYA, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 29/08/2016
ORAL ORDER
In the facts of the case, Rule returnable on 07.12.2016.
Ad-interim relief granted earlier shall continue as interim relief during the pendency of the petition.
(N.V.ANJARIA, J.) cmjoshi Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Aug 31 02:00:20 IST 2016