Gujarat High Court
Bhartiya Rms &Amp; Mms Employees Unio vs Senior Superintendent Of Rms on 10 February, 2017
Bench: R.Subhash Reddy, Vipul M. Pancholi
C/CA/1928/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 1928 of 2017
In LETTERS PATENT APPEAL NO. 130 of 2017
In SPECIAL CIVIL APPLICATION NO. 10296 of 2001
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BHARTIYA RMS & MMS EMPLOYEES UNIO....Applicant(s)
Versus
SENIOR SUPERINTENDENT OF RMS....Respondent(s)
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Appearance:
MR PH PATHAK, ADVOCATE for the Applicant(s) No. 1
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CORAM: HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY
and
HONOURABLE MR.JUSTICE VIPUL M. PANCHOLI
Date : 10/02/2017
ORAL ORDER
(PER : HONOURABLE THE CHIEF JUSTICE MR. R.SUBHASH REDDY) In view of sick note of learned counsel Mr.Pathak for the applicant, adjourned to 06.03.2017.
(R. SUBHASH REDDY, CJ) (VIPUL M. PANCHOLI, J.) satish Page 1 of 1 HC-NIC Page 1 of 1 Created On Sun Aug 13 13:17:40 IST 2017