Bombay High Court
Bharti Airtel Limited And Anr vs Maharashtra Information Technology ... on 7 August, 2019
Bench: S.C. Dharmadhikari, G.S. Patel
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
WRIT PETITION NO. 2037 OF 2019
Bharti Airtel Limited And Anr ....Petitioner
V/S
Maharashtra Information Technology ....Respondent
Corporation Limited And 2 Ors Mr.Apsi Chinoy and Mr.Venkatesh Dhond,Senior Counsels a/w Mr.Harsh Kaushik,Dr.Abhinav Chandrachud, Mr.Siddharth Ranade, Ms.Chitra Rewtala, Ms.Shivani Garg,Mr.Mihir Dalwai i/b Trilegal for the Petitioner Mr.A.Y.Sakhare,Senior Counsel a/w Mr.Joel Carlos for R.No.1 Ms.Martina Sapkal i/b Arun Sapkal and co for R.No.2.
Mr.Darius Khambata,Senior Counsel a/w Mr.Gaurav Mitra, Mr.Anki Lohia, Mr.Amey Nabar, Mr.Rishit Badiyani and Mr.Ketan Dave i/b A.S.Dayal and Associates for R.No.3. Mr.Mukesh Somkuwar, Head, Project Management-present CORAM : S.C. DHARMADHIKARI & G.S. PATEL, JJ DATE : 7th August, 2019 P.C. :
Stand over to 13/08/2019 for passing orders.
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