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Judgment
M.A. No. 214 of 2022
Counsel appearing in this B.P. submitted that he does not want to examine any witness.
Counsel appearing for the original respondent is seeking to file reply in M.A. no. 214 of 2022 and is also seeking time to file an affidavit by the way of examination in chief of the witnesses of the respondent.
Counsel appearing for petitioner is also seeking time to file affidavit of their witnesses as an examination in chief.
Time, as prayed for by the counsels, is granted.
M.A. No. 312 of 2022
This application has been preferred by the original respondent for change of name of the respondent from Sony Pictures Networks India Private Limited to “Culver Max Entertainment Pvt. Ltd.”
Having heard the counsels of both the sides and looking to the facts and circumstance of the case, the name of the original respondent is permitted to be changed as “Culver Max Entertainment Pvt. Ltd.”
Amended memo of the parties which is already presented with this MA, is taken on record.
M.A. no. 312 is allowed and disposed of.
This matter is adjourned to 7.12.2022.