Gujarat High Court
Ipcl vs Reliance on 2 May, 2011
Author: H.K.Rathod
Bench: H.K.Rathod
Gujarat High Court Case Information System
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SCA/4709/2011 1/ 1 ORDER
IN
THE HIGH COURT OF GUJARAT AT AHMEDABAD
SPECIAL
CIVIL APPLICATION No. 4709 of 2011
=========================================================
IPCL
EMPLOYEES ASSOCIATION - THROUGH GENERAL SECRETARY - Petitioner(s)
Versus
RELIANCE
INDUSTRIES LTD & 4 - Respondent(s)
=========================================================
Appearance
:
MR
BA Desai, learned Senior Advocate with Mr. SD Suthar, learned
Advocate for NK MAJMUDAR
learned advocate for
Petitioner(s) : 1,
None for Respondent(s) : 1,3 - 5.
Mr. KB
Trivedi, learned Advocate General with learned Advocate Mr. KD Gandhi
for NANAVATI ASSOCIATES for Respondent(s) :
1,
=========================================================
CORAM
:
HONOURABLE
MR.JUSTICE H.K.RATHOD
Date
: 02/05/2011
ORAL
ORDER
Heard learned Senior Advocate Mr. BA Desai with learned Advocate Mr. SD Suthar for learned Advocate Mr. NK Majmudar for petitioner and learned Advocate General Mr. KB Trivedi with learned Advocate Mr. KD Gandhi for Nanavati Associates for respondent NO. 1 on caveat.
Today, I have heard both learned advocates appearing on behalf of respective parties. Both have completed their submissions before this Court. Therefore, now matter is reserved for judgment.
(H.K. Rathod,J.) Vyas Top