Gujarat High Court
Rajkot Municipal Corpn Karma- Chari ... vs Registrar Of Traid Union & on 29 June, 2015
Author: S.R.Brahmbhatt
Bench: S.R.Brahmbhatt
C/SCA/6950/1987 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL CIVIL APPLICATION NO. 6950 of 1987
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RAJKOT MUNICIPAL CORPN KARMA- CHARI MANDAL & 1....Petitioner(s)
Versus
REGISTRAR OF TRAID UNION & 1....Respondent(s)
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Appearance:
PARTY-IN-PERSON, ADVOCATE for the Petitioner(s) No. 1 - 2
GOVERNMENT PLEADER for the Respondent(s) No. 1 - 2
M/S PATEL ADVOCATES, ADVOCATE for the Respondent(s) No. 1
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CORAM: HONOURABLE MR.JUSTICE S.R.BRAHMBHATT
Date : 29/06/2015
ORAL ORDER
Let there be a notice to the Party-in-Person, who appears in this petition that the matter shall be taken up peremptorily on 30.7.2015.
(S.R.BRAHMBHATT, J.) pallav Page 1 of 1