U N Mehta Hospital Class.V Karmachari ... vs Registrar Of Trade Unions on 21 June, 2017

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Gujarat High Court

U N Mehta Hospital Class.V Karmachari ... vs Registrar Of Trade Unions on 21 June, 2017

Bench: K.M.Thaker

                   C/SCA/1014/2006                                              ORDER




                    IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                      SPECIAL CIVIL APPLICATION NO. 1014 of 2006

         ==========================================================
              U N MEHTA HOSPITAL CLASS.V KARMACHARI UNION....Petitioner(s)
                                       Versus
                      REGISTRAR OF TRADE UNIONS....Respondent(s)
         ==========================================================
         Appearance:
         MR TR MISHRA, ADVOCATE for the Petitioner(s) No. 1
         MR UT MISHRA, ADVOCATE for the Petitioner(s) No. 1
         MR. GAUTAM, AGP for the Respondent(s) No. 1
         RULE SERVED for the Respondent(s) No. 1
         ==========================================================

          CORAM: HONOURABLE MR.JUSTICE K.M.THAKER

                                      Date : 21/06/2017


                                       ORAL ORDER

1. Heard Mr. Mishra, learned advocate for petitioner and Mr. Gautam, learned AGP.

2. Mr. Mishra, learned advocate for petitioner made reference of Note dated 7.6.2016 addressed to the Registrar, Gujarat High Court. The relevant part of the said Note reads thus:

"I have received a letter from the Union dated 66 2017 wherein I have been instructed to withdraw the said writ petition since all employees/ members of the aforesaid union have accepted the VRS and now Page 1 of 2 HC-NIC Page 1 of 2 Created On Sat Aug 19 23:27:50 IST 2017 C/SCA/1014/2006 ORDER they have no interest to proceed further with the petition. A copy of the letter written by the Union is enclosed with this Note. Be therefore, pleased to place the aforesaid matter on board so that I can withdraw the above petition."

3. Alongwith said Note, learned advocate has also placed on record communication dated 16.6.2017 addressed by the Union instructing Mr. Mishra, learned advocate for petitioner Union to withdraw the petition.

4. In light of the said written instruction dated 16.6.2017, Mr. Mishra, learned advocate submitted that he withdraws the petition.

5. In view of the said submission by learned advocate for petitioner, this petition i.e. Special Civil Application No. 1014 of 2006 is disposed of as withdrawn. Rule discharged. Ad interim relief, if any, stands vacated.

(K.M.THAKER, J.) saj Page 2 of 2 HC-NIC Page 2 of 2 Created On Sat Aug 19 23:27:50 IST 2017

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