Gujarat High Court
Karl Marx General Labour Union vs Ahmedabad Municipal ... on 30 June, 2014
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/MCA/1744/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC.CIVIL APPLICATION (FOR RESTORATION) NO. 1744 of 2014
In
CIVIL APPLICATION NO. 12240 of 2013
In
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....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Opponent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 30/06/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) By way of present application, the applicant seeks restoration of Letters Patent Appeal (Stamp) No.1639/2013. The said Special Civil Application came to be dismissed by order dated 06.12.2013 as the applicant did not remove office objections within stipulated time.
Considering the contents of the application, the present application stands allowed. Letters Patent Appeal (Stamp) No.1639/2013 is restored to its file. The applicant is directed to remove office objections within a period of one month from today, failing which the matter shall be dismissed without reference to the Court.
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