Gujarat High Court
Sultazarin Ajimkhan Pathan vs Progressive Mercantile Co-Op. Bank Ltd on 14 June, 2006
Author: H.K.Rathod
Bench: H.K.Rathod
SCA/5668/2006 1/1 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION No. 5668 of 2006
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SULTAZARIN AJIMKHAN PATHAN - Petitioner(s)
Versus
PROGRESSIVE MERCANTILE CO-OP. BANK LTD. - Respondent(s)
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Appearance :
MR PRABHAKAR UPADYAY for Petitioner(s) : 1,
MR DIPAK R DAVE for Respondent(s) : 1,
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CORAM : HONOURABLE MR.JUSTICE H.K.RATHOD
Date : 14/06/2006
ORAL ORDER
1. Heard the learned Advocate, Mr.Upadhyay, appearing on behalf of petitioner and learned Advocate, Mr.Dipak Dave, appearing on behalf of respondent.
2. Learned Advocate, Mr.Dave, requests for some time to file reply and Mr.Upadhyay also requires some time to verify, whether Minimum Wages Act is applicable or not. Therefore, matter is adjourned to 20.6.2006.
(H.K.RATHOD,J.) (vipul)