Gujarat High Court
Idar vs Mohmamad on 2 August, 2011
Gujarat High Court Case Information System
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SCA/15683/2010 1/ 2 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 15683 of
2010
=========================================================
IDAR
MUNICIPAL BUREAU - Petitioner(s)
Versus
MOHMAMAD
HANIF ALIFKHAN NAGORI & 1 - Respondent(s)
=========================================================
Appearance
:
MR
VIJAY H NANGESH for
Petitioner(s) : 1,
MR MANISHS SHAH for Respondent(s) : 1,
None
for Respondent(s) :
2,
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CORAM
:
HONOURABLE
MR.JUSTICE K.A.PUJ
Date
: 27/12/2010
ORAL
ORDER
Heard Mr. Vijay H. Nangesh, learned advocate appearing for the petitioner and Mr. Manish Shah, learned advocate appearing for the respondent No.1.
Having heard the learned counsels appearing for the parties and having gone through the impugned award passed by the Labour Court, the Court is of the view that the matter requires consideration and hence Rule, returnable on 14th February, 2011. Mr. Manish Shah learned advocate waives notice of Rule on behalf of the respondent No.1.
Interim relief in terms of Para-7 (C) subject to payment under Section 17-B on filing of an affidavit of unemployment.
(K.A. PUJ, J.) Pankaj Top