The State Of Maharashtra vs M/S. Godrej & Boyce Mfg. Co. Pvt. Ltd. And ... on 16 January, 2019

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Bombay High Court

The State Of Maharashtra vs M/S. Godrej & Boyce Mfg. Co. Pvt. Ltd. And ... on 16 January, 2019

Bench: G.S. Patel

                                                                     902-S679-73.DOC




 Arun
      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                               SUIT NO. 679 OF 1973


 The State of Maharashtra                                                ...Plaintif
      Versus
 Godrej & Boyce Company Pvt Ltd & Ors                               ...Defendants


 Mr Kunal Bhanage, AGP with Mr HB Takke, AGP & Mr Amar
      Mishra, for the Plaintiff.
 Mr DJ Khambata, Senior Advocate, with Mr Rohaan Cama & Mrs
      Naira Jejeebhoy, i/b Bachubhai Munim & Company, for
      Defendants Nos. 1, 16, 19 to 21 and 23 to 25.


                               CORAM:       G.S. PATEL, J
                               DATED:       16th January 2019
 PC:-


 1.

The evidence of DW1 led by the 1st Defendant was completed in Court. The 1st Defendant has now tendered the Evidence Affidavit dated 7th January 2019 of one Suhas Vishnu Patwardhan said to be fluent and conversant in the Modi script. The Affidavit is on file. Along with this Affidavit, Mr Patwardhan, DW2, has tendered a compilation of 13 documents. I have considered the depositions in regard to these documents.

2. The document at Sr.No.1 is a certified true copy dated 5th December 2018 of the entire original Revised Sood Book of 1913 for village Vikhroli.

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3. The remaining documents are transliterations or translations by DW2 or comparative tables prepared under his supervision and instructions.

4. The depositions being sufficient, I will accept these documents in evidence with the Exhibit numbers as indicated in the table presented by Mr Khambata for the Defendants Nos. 1, 16, 19 to 21 and 23 to 25, taken on record and marked 'X1' for identification with today's date.

5. The contentions of the Plaintifs are left open in regard to the correctness and accuracy of the translations, comparative tables and transliterations.

6. At this stage Mr Khambata has instructions to state that there may not be further witnesses beyond DW2. However, he seeks time to take further instructions on this aspect of the matter. He agrees that he will let me and the Advocates for the Plaintifs know before the conclusion of the cross-examination of this witness.

7. List the matter for cross-examination in court on 18th March 2019 at 3.00 pm. (G. S. PATEL, J) Page 2 of 2 16th January 2019 ::: Uploaded on - 17/01/2019 ::: Downloaded on - 18/01/2019 04:56:14 :::

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