Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal ... on 20 March, 2015
Author: Ks Jhaveri
Bench: Ks Jhaveri, A.G.Uraizee
C/MCA/574/2015 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
MISC. CIVIL APPLICATION (FOR RESTORATION) NO. 574 of 2015
In 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....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Opponent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Applicant(s) No. 1
MR HS MUNSHAW, ADVOCATE for the Opponent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE KS JHAVERI
and
HONOURABLE MR.JUSTICE A.G.URAIZEE
Date : 20/03/2015
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE KS JHAVERI) Having heard party in person, the restoration application is allowed. The order passed by this Court on 9/2/2015 is hereby recalled and restored to its original file.
List the main appeal on 31st March, 2015.
(K.S.JHAVERI, J.) Page 1 of 2 C/MCA/574/2015 ORDER (A.G.URAIZEE,J) *asma Page 2 of 2