Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 31 March, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/LPA/1245/2014 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
LETTERS PATENT APPEAL NO. 1245 of 2014
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
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KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Appellant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Appellant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 31/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Heard partyinperson Mr. Hemant Gor. The Court is not inclined to interfere with the matter in view of para nos. 14 to 16 of the judgement. He seeks time. Hence, S.O. to 27th April, 2015.
(K.S.JHAVERI, J.) (A.G.URAIZEE,J) *asma Page 1 of 1