Gujarat High Court
Bareja Nagarpalika vs Mantri Gujarat Mazdur Sabha on 4 April, 2017
Author: G.R.Udhwani
Bench: G.R.Udhwani
C/MCA/953/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 953 of 2017
In SPECIAL CIVIL APPLICATION NO. 2403 of 2017
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BAREJA NAGARPALIKA....Applicant(s)
Versus
MANTRI GUJARAT MAZDUR SABHA, & 1....Opponent(s)
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Appearance:
MR DEEPAK P SANCHELA, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE G.R.UDHWANI
Date : 04/04/2017
ORAL ORDER
Learned counsel for the petitioner ensures the removal of office objections within a week henceforth. On above assurance, the Misc. Civil Application is allowed. Captioned Special Civil Application is restored to file.
(G.R.UDHWANI, J.) syed/ Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Apr 05 02:02:46 IST 2017