Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 9 February, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1245/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1245 of 2014
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
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KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Appellant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 09/02/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) On the last date of hearing, party-in-person was not present and therefore matter was adjourned to today. Today, even in the third call, party-in-person is not present. In that view of the matter, appeal stands dismissed for default.
(K.S.JHAVERI, J.) Page 1 of 2 C/LPA/1245/2014 ORDER (A.G.URAIZEE,J) divya Page 2 of 2