Citation : 2021 Latest Caselaw 16859 Guj
Judgement Date : 26 October, 2021
C/SCA/13486/2020 ORDER DATED: 26/10/2021
IN THE HIGH COURT OF GUJARAT AT AHMEDABAD
R/SPECIAL CIVIL APPLICATION NO. 13486 of 2020
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KADVA PATIDAR KULDEVI SHRI UMIYA MATAJI SANSTHAN
Versus
DINESHBHAI NARSINHBHAI PATEL
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Appearance:
MR.VARUN K.PATEL(3802) for the Petitioner(s) No. 1
MR PUNAM G GADHVI(3724) for the Respondent(s) No. 1
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CORAM:HONOURABLE MR. JUSTICE A.G.URAIZEE
Date : 26/10/2021
ORAL ORDER
Heard Mr.V.K. Patel, learned advocate for the petitioner.
Perused the Office Submission and letter dated 16.10.2021 of the learned President, Industrial Court, Gujarat.
By order dated 22.3.2021, the learned Judge was directed to finally disposed of Reference on or before 30.9.2021. It appears that from the communication of the learned president, Industrial Court, Gujarat that in compliance of order of this Court, the Reference has been disposed of by judgment dated 27.9.2021. Hence, the note of the compliance of the order of this Court is taken.
The Office Note accordingly stands disposed of.
(A.G.URAIZEE, J)
ALI
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