Sanjay Vaghji Rathod vs Government Of India And 2 Ors
2022 Latest Caselaw 6976 Bom

                                                                            21-SJ3-20.DOC

                                                                                     Santosh
                             IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                 ORDINARY ORIGINAL CIVIL JURISDICTION
                                        IN ITS COMMERCIAL DIVISION


                                 SUMMONS FOR JUDGMENT NO. 3 OF 2020
                                                IN
                                  COMM SUMMARY SUIT NO. 990 OF 2019
SANTOSH
SUBHASH
KULKARNI              Seeps Special Economic Zone                          ...Applicant
Digitally signed by
SANTOSH
SUBHASH
                      In the matter between
KULKARNI
Date: 2022.07.20
19:44:13 +0530
                      Sanjay Vaghji Rathod                                      ...Plaintiff
                                           Versus
                      Government of India & ors.                          ...Defendants

                      Mr. N. D. Jaywant, for the Plaintiff.
                      Mr. Yogesh Bhate, i/b Dharmesh Joshi, for Defendant nos.1 &
                          3.
                      Mr. Ashutosh Shukla, for Defendant no.2.

                                                 CORAM:       N. J. JAMADAR, J.

                                                 DATED :      20th JULY, 2022
                      PC:-

1. Heard the learned counsel for the applicant and the

learned Counsel for defendant no.2.

2. The learned Counsel for defendant no.2 seeks short

accommodation to place on record a copy of the audit report

submitted by IIT, Mumbai, which according to him, bears upon

the controversy at hand.

3. List on 27th July, 2022.

[N. J. JAMADAR, J.]