GHAI CONSTRUCTION, A PROPRIETARY CONCERNED OWNED BY AND REPRESENTED Vs. MAHARASHTRA STATE ROAD DEVELOPMENT CORPORATION LTD.

JUDGEMENT

(1.) . Rule. Rule made returnable forthwith. With the consent of parties taken up for final hearing.

(2.) By the present petition, petitioner challenges order dtd. 14/7/2015 passed by the Civil Judge Senior Division, Aurangabad directing that the issue No. 2 relating to jurisdiction shall be tried as a preliminary issue.

(3.) Petitioner-plaintiff has filed Spl. C. S. No. 276 of 2009 for recovery of amount of Rs.652.06 Lakhs along with interest. In para No. 32 of the plaint, following averments are made with regard to territorial jurisdiction.