KHALATKAR CONSTRUCTIONS Vs. UNION OF INDIA AND ANR.

JUDGEMENT

(1.) In view of extreme urgency expressed by petitioner, the petition was taken up for urgent hearing on 15/05/2020. Since respondent Nos. 1 and 2 not appeared in the matter, the hearing of the case adjourn to 19/05/2020 with direction to serve the respondents. Accordingly, the petition is listed for hearing after service to respondents.

(2.) Mr. D.G.Nagode, learned counsel appears for respondent Nos. 1 and 2 and requested to grant time to file affidavit opposing averments of petitioner.

(3.) Ms. Pradnya Talekar, learned counsel representing the petitioner pressed for interim relief. It is contended that if interim relief is not granted, there is every likelyhood that respondent Nos. 1 and 2 may forfeit security deposit as per communication made vide letter dated 12/05/2000 issued by respondent No. 2. So also respondent Nos. 1 and 2 may present the post dated cheques secured at the time of entering into the contract and initiate criminal action against the petitioner.