Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 4 September, 2014
Author: Jayant Patel
Bench: Jayant Patel, C.L. Soni
C/CA/12240/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 12240 of
2013
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
With
LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In
SPECIAL CIVIL APPLICATION NO. 5799 of 2011
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KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
RULE SERVED BY DS for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE JAYANT PATEL
and
HONOURABLE MR.JUSTICE C.L. SONI
Date : 04/09/2014
COMMON ORAL ORDER
(PER : HONOURABLE MR.JUSTICE JAYANT PATEL) Mr.Gor seeks time to file affidavit explaining the delay with the supporting documents. Stand over to 08.10.2014.
(JAYANT PATEL, J.) Page 1 of 2 C/CA/12240/2013 ORDER (C.L.SONI, J.) ANKIT Page 2 of 2