Ambalal Babulal Patel Etc. Vs. Group General Manager, ONGC and Anr. & Anr.
[Special Leave to Appeal (C) No(s). 7086-7087/2017 arising out of impugned final judgment and order dated 21-07-2016 in FA No. 583/2014 21-07-2016 in FA No. 584/2014 passed by the High Court of Gujarat at Ahmedabad]
[Heard By:- Hon'ble Ajay Rastogi And Hon'ble Abhay S. Oka, Jj. ]
[SLP(C) No. 7092-7097/2017 (III)]
[SLP(C) No. 7099-7101/2017 (III)]
[SLP(C) No. 7089-7091/2017 (III)]
[SLP(C) No. 5961-5962/2017 (III)]
[IA No. 3646/2018-impleading party]
Date: 19-01-2022
These matters were called for judgment today.
For Petitioner(s)
Mr. Jatin Zaveri, AOR
Mr. Neel Kumar Mishra, Adv.
Mr. D.S. Mishra, Adv.
Mr. Purvish Jitendra Malkan, Advocate
Ms. Dharita P Malkan, Advocate
Ms. Deepa Gorasia, Advocate
Mr. Alok Kumar, Advocate
Ms. Nandini Chhabra, Advocate
Ms. Khushboo Vinodrai Malkan, AOR
Ms. Bhavna Sarkar, Advocate
For Respondent(s)
Mr. Sunil Kumar Jain, AOR
Leave granted.
Your Lordship has pronounced the judgment in the matter(s) heard by the Bench comprising of Hon'ble Mr. Justice Ajay Rastogi and His Lordship.
The appeals are disposed of in terms of the signed non-reportable order.
Pending applications, if any, stand disposed of.
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(SONIA BHASIN) |
(BEENA JOLLY) |
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(Signed Non-Reportable order is Placed on The File) |
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