HIREN P DOSHI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Plaintiff has taken out this chamber summons to admit documents mentioned at Serial Numbers 1 to 194 in the list of documents at Ex.A to the affidavitinsupport, as duly admitted by defendants.

(2.) Plaintiff has filed the present suit for recovering an amount of Rs.1,84,35,061/ from defendants together with interest and costs.

(3.) Plaintiff has also filed his affidavit in examinationinchief and also compilation of documents in his possession.