OIL AND NATURAL GAS COMMISSION Vs. ENGINEERING MAZDOOR SANGH
LAWS(SC)-2001-2-56
SUPREME COURT OF INDIA (FROM: GUJARAT)
Decided on
February 16,2001
OIL AND NATURAL GAS COMMISSION
Appellant
VERSUS
ENGINEERING MAZDOOR SANGH
Respondents
JUDGEMENT
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(1.) Leave is granted.
(2.) Heard the learned Solicitor General for the appellant and Mr. P. H. Parekh for the respondent.
(3.) This appeal is from the order of a Division Bench of the High Court of Gujarat at Ahmedabad in Civil Application No. 4795/99 in LPA No. 759/1999 passed on December 8, 2000.;
(2.) Heard the learned Solicitor General for the appellant and Mr. P. H. Parekh for the respondent.
(3.) This appeal is from the order of a Division Bench of the High Court of Gujarat at Ahmedabad in Civil Application No. 4795/99 in LPA No. 759/1999 passed on December 8, 2000.;
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