Bombay High Court
Wyse Biometrics Systems Pvt Ltd vs Wyse Technology Inc on 6 December, 2018
Author: A.S.Chandurkar
Bench: A.S. Chandurkar
222-AO-496-14 1/1
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
APPEAL FROM ORDER NO.496 OF 2014
WITH
CIVIL APPLICATION NO.579 OF 2014
WYSE Biometrics Systems Pvt. Ltd.
-vs-
WYSE Technology Inc. & Anr.
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Office notes, Office Memoranda of
Coram, appearances, Court's orders Court's or Judge's Orders.
or directions and Registrar's orders.
Shri Ashish Kamat, Advocate a/w Shri Ritvik M. Kulkarni,
Advocate i/b M/s Wadia Ghandy & Co. for appellant.
Shri Jahangir Jejeebhoy a/w Ankur Ved Tuli, Advocate
M/s Anand and Anand for respondent Nos.1 and 2.
CORAM : A.S.CHANDURKAR, J.
DATE : December 06, 2018 The learned counsel for the respondents submitted that there are subsequent events resulting in change in the constitution of the said respondents. He seeks time to place on record those documents.
Stand over 16/01/2019.
(A.S.CHANDURKAR, J.) Asmita ::: Uploaded on - 07/12/2018 ::: Downloaded on - 29/12/2018 08:03:17 :::