The State Of Maharashtra Thr The ... vs Jaykumar Fulchand Ajmera ...
2021 Latest Caselaw 11508 Bom

                                                 1                           992 comm.apeal.3.21.odt


                   IN THE HIGH COURT OF JUDICATURE AT BOMBAY,
                              BENCH AT AURANGABAD.
                             992 COMMERCIAL APPEAL NO.3 OF 2021

                         THE STATE OF MAHARASHTRA,
                THROUGH THE COLLECTOR, OSMANABAD AND OTHERS
                                   VERSUS
           M/S JAYKUMAR FULCHAND AJMERA, TRANSPORT CONTRACTORS,
                   THROUGH ITS PARTNER RAJKUMAR J. AJMERA
                                            ...
      AGP for Appellants : Mr. S. G. Karlekar.
      Advocate for Respondent : Mr. G. K. Naik-Thigle.
                                           ...


                                          CORAM : S. V. GANGAPURWALA &
                                                  R. N. LADDHA, JJ.

                                          DATE       :   21st August, 2021.
      P.C.:

      .         Heard the learned Additional Government Pleader for the

      appellants.


      2         The commercial appeal arises against the judgment and decree

dated 27th February, 2020 passed by the learned District Judge-2 in

Commercial Suit No.1 of 2017.

      3         Admit.


      4         Mr. Thigle, learned counsel waives notice for the sole

      respondent.




          [ R. N. LADDHA, J. ]                   [ S. V. GANGAPURWALA, J. ]
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