Valiben Laxmanbhai Thakore ... vs Kandla Dock Labour Board
2021 Latest Caselaw 6980 Guj

      C/FA/3907/2017                                  ORDER DATED: 25/06/2021




            IN THE HIGH COURT OF GUJARAT AT AHMEDABAD

                     R/FIRST APPEAL NO. 3907 of 2017
                                  With
                     R/FIRST APPEAL NO. 3079 of 2017
                                  With
               CIVIL APPLICATION (FOR STAY) NO. 1 of 2017
                    In R/FIRST APPEAL NO. 3079 of 2017
                                  With
                     R/FIRST APPEAL NO. 3191 of 2017
                                  With
                      R/FIRST APPEAL NO. 842 of 2016
==========================================================
    VALIBEN LAXMANBHAI THAKORE (KOLI) WD/O LATE LAXMANBHAI
              RAMSINGBHAI THAKORE (KOLI) & 3 other(s)
                            Versus
              KANDLA DOCK LABOUR BOARD & 1 other(s)
==========================================================
Appearance:
MR MTM HAKIM for MR HEMAL SHAH(6960) for the Appellant(s) No. 1,2,3,4
MR MAULIK J SHELAT(2500) for the Defendant(s) No. 2
MR YOGI K GADHIA(5913) for the Defendant(s) No. 1
==========================================================

    CORAM:HONOURABLE THE CHIEF JUSTICE MR. JUSTICE
          VIKRAM NATH
          and
          HONOURABLE MR. JUSTICE R.M.CHHAYA
          and
          HONOURABLE MR. JUSTICE B.N. KARIA

                                Date : 25/06/2021

                              COMMON ORAL ORDER

(PER : HONOURABLE THE CHIEF JUSTICE MR. JUSTICE VIKRAM NATH)

1 We have heard Mr. M.T.M.Hakim, learned counsel along with Mr. Hemal Shah, learned counsel for the original claimants - appellants, Mr. Maulik Shelat, Mr. Vibhuti Nanavati and Mr. Prashant Mehta, learned counsels for the insurance companies and Mr. Yogi Gadiya, learned counsel appearing for the Kandla Dock Labour Board.

C/FA/3907/2017 ORDER DATED: 25/06/2021

2 Let these matters be listed again on 09.07.2021 at 2:30 p.m. In the meantime, within a week from today i.e. by next Friday learned counsels for the parties may provide their written notes along with compilation of judgments on which they wish to rely upon after exchanging the same amongst themselves.

(VIKRAM NATH, CJ)

(R.M.CHHAYA, J)

(B.N. KARIA, J) P. SUBRAHMANYAM