Gujarat High Court
Secretary Ipcl Employees Asso vs Commisioner Of Labour Gujarat State & on 7 January, 2013
Author: K.S.Jhaveri
Bench: Ks Jhaveri
SECRETARY IPCL EMPLOYEES ASSO.....Applicant(s)V/SCOMMISIONER OF LABOUR GUJARAT STATE C/CA/14045/2012 ORDER IN THE HIGH COURT OF GUJARAT AT AHMEDABAD CIVIL APPLICATION (FOR ORDERS) NO. 14045 of 2012 In SPECIAL CIVIL APPLICATION NO. 10437 of 2004 ================================================================ SECRETARY IPCL EMPLOYEES ASSO.....Applicant(s) Versus COMMISIONER OF LABOUR GUJARAT STATE & 1....Respondent(s) ================================================================ Appearance: MR NK MAJMUDAR, ADVOCATE for the Applicant(s) No. 1 MR VISHAL PATEL, ASST GOVERNMENT PLEADER for the RESPONDENT(s) No. 1 NANAVATI ASSOCIATES, ADVOCATE for the Respondent(s) No. 2 ================================================================ CORAM: HONOURABLE MR.JUSTICE KS JHAVERI Date : 07/01/2013 ORAL ORDER
Heard.
In view of the averments made in the application, Civil Application is allowed in terms of para 5 (B).
(K.S.JHAVERI, J.) divya Page 1 of 1