Petroleum Mazdoor Sangh vs Union Of India
2021 Latest Caselaw 1619 Guj

      C/SCA/736/2010                                                            ORDER




         IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

             R/SPECIAL CIVIL APPLICATION NO.                    736 of 2010

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                             PETROLEUM MAZDOOR SANGH
                                       Versus
                              UNION OF INDIA & 1 other(s)
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Appearance:
(MR MUKUL SINHA) for the Petitioner(s) No. 1
MR KRISHNA G PILLAI(2767) for the Petitioner(s) No. 1
MR RAJESH P MANKAD(2637) for the Petitioner(s) No. 1
MR ANKIT SHAH(6371) for the Respondent(s) No. 1
MR RAJNI H MEHTA for the Respondent(s) No. 2
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 CORAM: HONOURABLE DR. JUSTICE A. P. THAKER

                                 Date : 03/02 / 2 0 2 1

                                    ORAL ORDER

Heard Mr.Rajesh Mankad, learned advocate for the petitioner, Mr.Ankit Shah, learned advocate for respondent no.1 and Mr.Rajni Mehta, learned advocate for the respondent no.2 at length through video conferencing.

During the course of arguments, Mr.Mankad has submitted that he will send copies of the judgments on which he is relying. Mr.Mehta, learned advocate for the respondent states he will also submit written arguments to the registry. Registry is directed to accept such material that may be send by both the learned advocates.

Arguments are concluded. Kept for orders.

(DR. A. P. THAKER, J) R.S. MALEK