Gujarat High Court
Karl Marx General Labour ... vs Ahmedabad Municipal Corporation on 8 August, 2014
Author: Vijay Manohar Sahai
Bench: Vijay Manohar Sahai, R.P.Dholaria
C/CA/12240/2013 ORDER
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
CIVIL APPLICATION (FOR CONDONATION OF DELAY) NO. 12240 of
2013
In LETTERS PATENT APPEAL (STAMP NUMBER) NO. 1639 of 2013
In SPECIAL CIVIL APPLICATION NO. 5799 of 2011
================================================================
KARL MARX GENERAL LABOUR UNION(AHMEDABAD MUNICIPAL
CORPORATI....Applicant(s)
Versus
AHMEDABAD MUNICIPAL CORPORATION....Respondent(s)
================================================================
Appearance:
MR HEMANT B.GOR, PARTY-IN-PERSON, ADVOCATE for the Applicant(s)
No. 1
================================================================
CORAM: HONOURABLE MR.JUSTICE VIJAY MANOHAR
SAHAI
and
HONOURABLE MR.JUSTICE R.P.DHOLARIA
Date : 08/08/2014
ORAL ORDER
(PER : HONOURABLE MR.JUSTICE VIJAY MANOHAR SAHAI) Rule returnable on 20.8.2014. Direct service is permitted.
(V.M.SAHAI, J.) (R.P.DHOLARIA,J.) pathan Page 1 of 1