Full Judgment Text
Non-Reportable
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.166 OF 2016
(arising out of S.L.P.(Civil) No.20767 of 2009)
SURAT (HAZIRA) KAMDAR KARMCHARI UNION ... APPELLANT(S)
VS.
STATE OF GUJARAT & ORS. ... RESPONDENT(S)
J U D G M E N T
Anil R.Dave, J.
1. Leave granted.
2. Upon hearing the learned counsel for the parties,
without expressing any opinion on the merits of the case, we
think it just and proper to remand the matter to the High
Court so as to consider whether the principles of natural
justice had been duly followed while passing the order which
was challenged before the High Court.
3. The impugned judgment is set aside and the appeal is
disposed of as allowed with no order as to costs.
th
4. Parties shall appear before the High Court on 5
JUDGMENT
February, 2016 so that the date of further hearing can be
fixed.
..............J.
[ANIL R. DAVE]
..................J.
[SHIVA KIRTI SINGH]
..................J.
[ADARSH KUMAR GOEL]
New Delhi;
th
11 January, 2016.
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