Bombay High Court
Kundana Kumar Lal vs Capgemini Inida Pvt. Ltd. And 21 Ors on 26 March, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 chs-1207-18(nob).doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY AND ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1207 OF 2018
IN
SUIT NO.557 OF 2017
Kundana Kumar Lal ..Plaintiff
Vs.
Capgemini India Pvt Ltd. & Ors ..Defendants
Ms Shruti Anurag I/b M M Legal Associates for Plaintiff
Mr. Mihir Mekal I/b M/s ALMT Legal for Defendants
CORAM : K.R.SHRIRAM, J.
DATE : 26th MARCH, 2019 P.C.:
1 Not on board. Upon mentioning taken on board. 2 Time to amend the cause title extended by one week.
(K.R. SHRIRAM, J.) Meera Jadhav ::: Uploaded on - 27/03/2019 ::: Downloaded on - 28/03/2019 01:42:43 :::