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Judgment
This application has been preferred by the original respondent for change of name of the respondent.
Having heard the counsel for the applicant (original respondent), it appears that now there is a change of name of the respondent from Sony Pictures Networks India Private Limited to “Culver Max Entertainment Private Limited”.
Looking to the annexures annexed with the application the change of name of the respondent is allowed. Necessary amendments shall be carried out in the memo of the petition. Amended memo of the parties, which has been supplied, is taken on record.
The main petition will be listed before the Court of Register on the date already fixed.
M.A. is allowed and disposed of.
The matter is adjourned to 19.12.2022.