Gujarat High Court
Abg Cement Limited vs Union Of India on 5 April, 2018
Author: A.J. Shastri
Bench: A.J. Shastri
C/SCA/15271/2017 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 15271 of 2017
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ABG CEMENT LIMITED
Versus
UNION OF INDIA
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Appearance:
MR PREMAL R JOSHI(1327) for the PETITIONER(s) No. 1
ADVANCE COPY SERVED TO GOVERNMENT PLEADER/PP(99) for the
RESPONDENT(s) No. 2
MR DEVANG VYAS(2794) for the RESPONDENT(s) No. 1
NOTICE SERVED BY DS(5) for the RESPONDENT(s) No. 2
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CORAM: HONOURABLE MR.JUSTICE A.J. SHASTRI
Date : 05/04/2018
ORAL ORDER
With a view to enable the learned advocate representing the Union to submit affidavitinreply clarifying the stand whether the workman is required to be granted relief or not, matter is adjourned to 18.04.2018.
(A.J. SHASTRI, J) MISHRA AMIT V. Page 1 of 1