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Bombay High Court

Capgemini Technology Services vs The Union Of India Through The Ministry ... on 8 February, 2019

Author: M.S. Karnik

Bench: S.C. Dharmadhikari, M.S. Karnik

                                                                              (907) wp-1375-19.doc

                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                             CIVIL APPELLATE JURISDICTION

                                     WRIT PETITION NO.1375 OF 2019

                 Capgemini Technology Services India Limited ... Petitioner

                                         Vs

                 The Union of India and Ors.                           ... Respondents

                 Mr.Prakash Shah with Mr.Prasad Paranjape with Mr.Arun Jain
                 for the Petitioner.

                 Mr.Ram Ochani for the Respondents.


                                         CORAM : S.C. DHARMADHIKARI &
                                                 M.S. KARNIK, JJ.

FRIDAY, 08th FEBRUARY, 2019 P.C. :

At the request of the learned counsel who accepts notice and waives service for the respondents, the matter is stood over to 1st March, 2019.
[M.S.KARNIK, J.] [S.C.DHARMADHIKARI, J.] M.M.Salgaonkar Page 1 of 1 ::: Uploaded on - 12/02/2019 ::: Downloaded on - 16/03/2019 14:48:13 :::