Bombay High Court
Kundana Kumar Lal vs Capgemini Inida Pvt. Ltd. And 21 Ors on 14 March, 2019
Author: K.R.Shriram
Bench: K.R.Shriram
1/1 chs1207.18-
precipe.doc
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
CHAMBER SUMMONS NO.1207 OF 2018
IN
SUIT NO.557 OF 2017
Kundana Kumar Lal )....Plaintiff
V/s.
Capegemini India Pvt. Ltd. & Ors. )....Defendants
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Ms.Shruti Anurag I/by M.M.Legal Associates for plaintiff. Adv.Mihir M. I/by M/s.ALMT Legal for defendants
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CORAM : K.R.SHRIRAM,J DATE : 14.3.2019 P.C.:-
1. Mentioned. Not on board.
2. Counsel for plaintiff tenders draft amendment for the plaint. Counsel for defendants has no objection. The draft amendment taken on record and marked `X' for identification. Leave to amend as per the draft tendered granted. Amendment to be carried out and amended plaint to be served within 2 weeks from today.
3. Further written statement to be filed and copy served within 2 weeks of receiving the amended plaint.
(K.R.SHRIRAM,J) KJ ::: Uploaded on - 15/03/2019 ::: Downloaded on - 16/03/2019 02:14:15 :::