Gujarat High Court
Hradesh Kumar Sharma vs Institute Of Plasma Research on 26 April, 2021
Author: Biren Vaishnav
Bench: Biren Vaishnav
C/SCA/16877/2020 IA ORDER
N THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR DIRECTION) NO. 1 of 2021
In R/SPECIAL CIVIL APPLICATION NO. 16877 of 2020
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HRADESH KUMAR SHARMA Versus INSTITUTE OF PLASMA RESEARCH ========================================================== Appearance:
MR SHALIN MEHTA, SENIOR COUNSEL WITH MR HEMANG M SHAH for the PETITIONER(s) No. MR DEVANG VYAS for the RESPONDENT(s) No. MR DG SHUKLA for the RESPONDENT(s) No. ========================================================== CORAM: HONOURABLE MR. JUSTICE BIREN VAISHNAV Date : 26/04/2021 IA ORDER Mr. Shalin Mehta, learned Senior Advocate places on record a communication which indicates that the scheduled date of inquiry is 28.04.2021. Mr. Shukla, learned advocate for the respondent institute states that by a subsequent communication dated 22.04.2021, the inquiry has been adjourned due to the current pandemic and the next date shall be intimated in due course.
Stand over to 17.06.2021. No dates for inquiry shall be given till 17.06.2021. To be listed with the main matter on 17.06.2021.
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