HANSA RESEARCH GROUP PVT. LTD. Vs. SACHIN VAZE

JUDGEMENT

(1.) Mr. C.S. Vaidyanathan, Senior Advocate, appearing for the Petitioner prays for leave to amend, so as to place on record additional documents. Leave to file additional documents is granted, without prejudice to the contentions of respondents.

(2.) Issue notice to the Respondents, returnable on 25.11.2020, at 3.00 p.m.

(3.) In addition to service of notice through Court, the Petitioner shall serve a private notice by Registered Post A.D. and/or by Courier service and/or by hand delivery or by e-mail/fax on the Respondent No. 5 and shall file affidavit of service with tangible proof before the returnable date.