Gujarat High Court
Mehsana District Cooperative Milk ... vs Ganeshbhai P.D. Chaudhary on 21 January, 2015
Author: N.V.Anjaria
Bench: N.V.Anjaria
C/SCA/687/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 687 of 2015
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MEHSANA DISTRICT COOPERATIVE MILK PRODUCERS UNION
LTD....Petitioner(s)
Versus
GANESHBHAI P.D. CHAUDHARY....Respondent(s)
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Appearance:
MR AJAY R MEHTA, ADVOCATE for the Petitioner(s) No. 1
MR PH PATHAK, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE N.V.ANJARIA
Date : 21/01/2015
ORAL ORDER
Heard learned advocate Mr. Ajay Mehta for the petitioner and learned advocate Mr. P. H. Pathak for the respondent.
2. RULE, returnable on 25th February, 2015. Learned advocate Mr. P. H. Pathak waives service of notice of rule for the respondent. There shall be stay of impugned judgment and award till the returnable date.
3. Both the learned advocates requested that on the returnable date, they would proceed for final hearing.
(N.V.ANJARIA, J.) chandrashekhar Page 1 of 1