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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. 4. Parties  shall  appear  before  the  High  Court  on  5th 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; 11th January, 2016.