Gujarat High Court
Arvind Mills Limited vs Ramanji Keshaji Thakore on 19 April, 2016
Author: K.M.Thaker
Bench: K.M.Thaker
C/SCA/5167/2011 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 5167 of 2011
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ARVIND MILLS LIMITED....Petitioner(s)
Versus
RAMANJI KESHAJI THAKORE....Respondent(s)
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Appearance:
MR DG CHAUHAN, ADVOCATE for the Petitioner(s) No. 1
RULE SERVED for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE K.M.THAKER
Date : 19/04/2016
ORAL ORDER
Mr. Chauhan, learned advocate for the company has submitted that according to his information, the concerned workman died during pendency of the petition.
This petition is adjourned at the request of learned advocate so as to enable the petitioner to implead heirs of the deceased workman. Learned advocate for the workman will provide necessary and relevant details to the learned advocate for the company so as to enable him to Page 1 of 2 HC-NIC Page 1 of 2 Created On Wed Apr 20 01:48:18 IST 2016 C/SCA/5167/2011 ORDER take out appropriate application. The heirs themselves shall also make necessary application to get impleaded in Special Civil Application No.4031 of 2011 if they desire to prosecute the petition further. The details about the heirs / legal representatives of the deceased workman shall be provided to learned advocate for the petitioner on or before 22.4.2016.
The petitioner company will take out necessary application on or before 29.4.2016.
The petition to be listed with Special Civil Application No.4031 of 2011 on 29.4.2016.
(K.M.THAKER, J.) Bharat Page 2 of 2 HC-NIC Page 2 of 2 Created On Wed Apr 20 01:48:18 IST 2016