GODAWARI MARATHWADA IRRIGATION DEVELOPMENT CORPORATION NANDED Vs. MARUTI CONSTRUCTIONS ENGINEERS AND CONTRACTORS

JUDGEMENT

(1.) Heard Shri S. S. Thombre, learned counsel for petitioners and Shri A. S. Bajaj, learned counsel for the respondent.

(2.) Rule.

(3.) Shri A. S. Bajaj, learned counsel for the respondent waives service. By consent of the parties, Rule made returnable forthwith and the matter is taken up for final disposal.