Gujarat High Court
Ipcl vs Reliance
Author: V. M. Sahai
Bench: V. M. Sahai
LPA/1242/2011 1/ 1 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD LETTERS PATENT APPEAL No. 1242 of 2011 In SPECIAL CIVIL APPLICATION No. 4709 of 2011 ====================================== IPCL EMPLOYEES ASSOCIATION - THROUGH GENERAL SECRETARY - Appellant Versus RELIANCE INDUSTRIES LTD & 4 - Respondents ====================================== Appearance : MR NK MAJMUDAR for Appellant. NANAVATI ASSOCIATES for Respondent No. 1. None for Respondent(s) : 2 - 5. ====================================== CORAM : HONOURABLE MR.JUSTICE V. M. SAHAI and HONOURABLE MR.JUSTICE G.B.SHAH Date : 17/08/2011 ORAL ORDER
(Per : HONOURABLE MR.JUSTICE V. M. SAHAI) Mr. Shahil Shah, learned counsel appearing for Nanavati Associates for the respondents is allowed three weeks time to file reply. Three weeks thereafter is allowed to the petitioner for filing affidavit-in-rejoinder. List on 27.09.2011.
Sd/-
[V. M. SAHAI, J.] Sd/-
[G. B. SHAH, J.] Savariya