AHMEDABAD MUNICIPAL TRANSPORT SERVICE Vs. CHANDRASHEKHAR I PANDE

JUDGEMENT

(1.) None appears for the petitioner in Special Civil Application No. 5214 of 2001; Shri H.S. Munsha, learned counsel for the respondent. The said petition is dismissed for want of prosecution. Rule is discharged. No costs. Interim relief, if any, is vacated.

(2.) Shri H.S. Munshaw, learned counsel for the petitioner; none for the respondent in Special Civil Application No. 13081 of 2000. As none appears for the respondent, I propose to proceed exparte.

(3.) The petitioner, Ahmedabad Municipal Transport Service, being aggrieved by the order dated 10.10.2000 passed by the Industrial Tribunal in Application [IT] No. 237/96 [ Reference [IT] No. 466/92] is before this Court with a submission that the Court below was unjustified in rejecting their application for approval.