WIPRO LTD Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The draft amendment, as prayed for, is allowed. The necessary incorporation shall be carried out at the earliest.

(2.) By this writ application under Article 226 of the Constitution of India, the writ applicants have prayed for the following reliefs:

(3.) The writ applicant No.l is a limited company incorporated under the Companies Act and is engaged in the business of information technology services including the sale of hardware and software, the sale of consumer products and supply and installation of solar power generation plant. The writ applicant No.2 is serving as the Assistant Manager of Finance with the writ applicant No.l - company.