Bombay High Court
Capgemini Technology Services India ... vs The Union Of India Throu The Ministry Of ... on 17 August, 2020
Author: Riyaz I. Chagla
Bench: Nitin Jamdar, R. I. Chagla
skn 1 20-WPST-5629.2020.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
APPELLATE SIDE
WRIT PETITION (ST.) NO. 5629 OF 2020
Capegimini Technology Services India
Limited. ... Petitioner.
V/s.
The Union of India and others. ... Respondents.
Mr.Prakash Shah i/b. PDS Legal for the Petitioner.
Mr.Walimbe, AGP for the Respondent-State.
Digitally
signed by
CORAM : NITIN JAMDAR AND
Sanjay K.
Sanjay K. Nanoskar
Nanoskar Date:
RIYAZ I. CHAGLA, JJ.
2020.08.17 18:08:00 +0530 DATE : 17 AUGUST 2020.
(Through Video Conferencing) P.C. :
The learned counsel for the Respondent-Revenue seeks time to take instructions. At his request, stand over to 31 August 2020. If any affidavit-in-reply is to be filed, the same shall be filed before the next date.
(RIYAZ I. CHAGLA, J) (NITIN JAMDAR, J)