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CIVIL - US Court Quashes Suit Against Apple and Infosys - (15 Mar 2019)

CIVIL

A California Court has quashed a lawsuit against Apple and Infosys that alleged Apple and Infosys conspired to violate immigration law by having two Indian nationals enter the US on business B-1 visas to provide training, instead of obtaining the more expensive and numerically-capped H-1B visas.

Tags : US COURT   APPLE   INFOSYS  

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