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Bombay High Court

Booz Allen & Hamilton Inc & Anr vs Capstone Investmnet Company P.Ltd on 30 January, 2019

Author: G.S. Patel

Bench: G.S. Patel

                                                                     18-3041-02.DOC




 Atul


      IN THE HIGH COURT OF JUDICATURE AT BOMBAY
           ORDINARY ORIGINAL CIVIL JURISDICTION
                               SUIT NO. 3041 OF 2002


 Booz Allen & Hamilton INC & Anr                                        ...Plaintiffs
       Versus
 Capstone Investment Company Private Limited &                      ...Defendants
 Ors
                            WITH
                CHAMBER SUMMONS NO. 266 OF 2018
                                         IN
                               SUIT NO. 3041 OF 2002


 Ms Snehal Dukhale, h/f Mehul Shah, for the Plaintiffs.
 Mr Satish S Raut, for Defendant No.2.
 Ms Priyanka Mitra, i/b Cyril Amarchand Mangaldas, for Defendant
      No.3.


                               CORAM:       G.S. PATEL, J
                               DATED:       30th January 2019
 PC:-


 1.

It seems that the suit has already been disposed of as against Defendant No. 3 and Defendant No. 3 has now sought to be transposed as the Plaintiff. This is the subject matter of Chamber Summons No. 266 of 2016 that is pending.

30th January 2019 ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 00:42:49 ::: 18-3041-02.DOC

2. List the Chamber Summons for hearing and final disposal on 14th February 2019.

(G. S. PATEL, J) Page 2 of 2 30th January 2019 ::: Uploaded on - 31/01/2019 ::: Downloaded on - 01/02/2019 00:42:49 :::