Gujarat High Court
Geb-Substituted As Gujarat State ... vs Harishkumar N on 17 January, 2013
Author: Ks Jhaveri
Bench: Ks Jhaveri
GEB-SUBSTITUTED AS GUJARAT STATE ELECTRICITY CORPORATION....Petitioner(s)V/SHARISHKUMAR N BOSAMIYA....Respondent(s) C/SCA/8192/2005 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD SPECIAL CIVIL APPLICATION NO. 8192 of 2005 ================================================================ GEB-SUBSTITUTED AS GUJARAT STATE ELECTRICITY CORPORATION....Petitioner(s) Versus HARISHKUMAR N BOSAMIYA....Respondent(s) ================================================================ Appearance: MR MD RANA, ADVOCATE for the Petitioner(s) No. 1 MR KISHOR M PAUL, ADVOCATE for the Respondent(s) No. 1 MRS VASAVDATTA BHATT, ADVOCATE for the Respondent(s) No. 1 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 17/01/2013 ORAL ORDER
Matter was argued by Mr. Rana, learned advocate for the petitioner. The contention raised regarding Section 2(oo)(bb) of the Industrial Disputes Act, 1947 is required to be accepted in view of evidence produced on record at page 29, 30, 31 and 32 of the petition. However, Ms. Bhatt, learned advocate for respondent requests for time. Matter is adjourned to 24.01.2013.
(K.S.JHAVERI, J.) niru* Page 1 of 1