Gujarat High Court
Employees State Insurance Corporation ... vs Escort Security And Personnel Services on 8 November, 2017
Author: A.J.Desai
Bench: A.J.Desai
C/SCA/16717/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 16717 of 2017
==========================================================
EMPLOYEES STATE INSURANCE CORPORATION & 1....Petitioner(s)
Versus
ESCORT SECURITY AND PERSONNEL SERVICES....Respondent(s)
==========================================================
Appearance:
MR SACHIN D VASAVADA, ADVOCATE for the Petitioner(s) No. 1 - 2
NOTICE NOT RECD BACK for the Respondent(s) No. 1
==========================================================
CORAM: HONOURABLE MR.JUSTICE A.J.DESAI
Date : 08/11/2017
ORAL ORDER
Mr.Dharmendar Lathar, appears before this Court and states that he wants to contest the petition on behalf of the respondent and wants to file Affidavit-in-reply.
Stand over to 11/12/2017. Respondent shall file appropriate Affidavit-in-reply and clarify legal status of the respondent and author of the affidavit-in-reply has authority to contest this petition on behalf of the respondent. Affidavit- in-reply shall be filed on or before 1/12/2017 and copy thereof shall be supplied to learned advocate for the petitioner.
[A.J.DESAI,J.] *dipti Page 1 of 1 HC-NIC Page 1 of 1 Created On Wed Nov 08 23:42:13 IST 2017