AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 128 wordsCounsel appearing for both the sides submit that as the evidences have already been taken, let this mater be placed for final hearing.
2.M.A. No. 244 of 2023 – This M.A. has been preferred by the original petitioner for change of name of the petitioner.
In the facts and circumstances of the case, this M.A. is hereby allowed. The name of the petitioner is permitted to be replaced by “Culver Max Entertainment Private Limited”. The amended memo of parties which is at Annexure A-2 annexed with the M.A. is taken on record and the name will be replaced as per the amended memo of parties.
The M.A. is disposed of.
Hence, this matter shall be listed for final hearing before Bench No.II on 07.11.2023.