LAWS(BOM)-2021-6-103

SHIVAM KAMAT Vs. KODEWPRK UNITED LLP

Decided On June 30, 2021
Shivam Kamat Appellant
V/S
Kodewprk United Llp Respondents

JUDGEMENT

(1.) Heard Ms. Kalpa Govenkar, learned Counsel for the Petitioner and Mr. Salatry, learned Counsel for the Respondents.

(2.) Rule.

(3.) Rule is made returnable forthwith at the request and consent of the learned Counsel for the parties. Learned Counsel for the Respondents, waives notice.