Gujarat High Court
Navsari Cotton & Silm Mills Ltd vs Esic Corporation Thr' Recovery Officer ... on 2 February, 2015
Author: Anant S.Dave
Bench: Anant S. Dave
C/SCA/21259/2005 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 21259 of 2005
=============================================
==
NAVSARI COTTON & SILM MILLS LTD.....Petitioner(s)
Versus
ESIC CORPORATION THR' RECOVERY OFFICER & 1....Respondent(s)
=============================================
==
Appearance:
MR AK CLERK, ADVOCATE for the Petitioner(s) No. 1
MR HEMANT S SHAH, ADVOCATE for the Respondent(s) No. 1 - 2
RULE SERVED BY DS for the Respondent(s) No. 1 - 2
=============================================
==
CORAM: HONOURABLE MR.JUSTICE ANANT S. DAVE
Date : 02/02/2015
ORAL ORDER
This provisional board is notified by the registry at 11:30 a.m. and matters are placed accordingly. However, all the matters are not shown in daily listing board of learned advocates appearing for the parties and obviously they do not have case papers and, therefore, they are not in a position to argue their case.
In the above circumstances, the only course left open for this Court is to adjourn the matters and to be listed on any convenient date in near future.
(ANANT S.DAVE, J.) SMITA Page 1 of 1