Bombay High Court
Booz Allen & Hamilton Inc & Anr vs Capstone Investmnet Company P.Ltd on 28 February, 2019
Author: G.S. Patel
Bench: G.S. Patel
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO. 266 OF 2018
In
SUITS 3041 OF 2002
Booz Allen & Hamilton Inc & Anr. ....Petitioner
V/S
Capstone Investmnet Company P.ltd. ....Respondent
WITH SUITS NO. 3041 OF 2002 Booz Allen & Hamilton Inc & Anr. ....Plaintiff V/S Capstone Investmnet Company P.ltd. ....Defendant Mr Mehul Shah i/b Intellect Legal for plaintiff Ms Priyanika Mitra i/b Cyril Amarchand Mangaldas for Def. No 2 CORAM : G.S. PATEL, J DATE : 28th February, 2019 P.C. :
The learned advocate for the applicant seeks to withdraw CHS as per instruction. However, Learned advocate for the plaintiff informs the court that in fact entire matter shall be worked out.
Hence, seeks some time to take instruction, s.o.to 08/03/2019 for direction.
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