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Judgment
4 paragraphs · 107 words
Learned Counsel for both sides are present. Counsel for Petitioner is requesting time for filing application for change of name of Petitioner's Company as Petitioner Company is now no more in existence because of change of name of the Company on the ground of merging in another Company. A written submission is also to be filed.
Learned Counsel for Respondent mentioned that for this prayer, there is no objection. But as a similar matter had already been decided in the Tribunal, hence, an urgent hearing is being solicited.
Let application along with amended Petition be filed positively within two weeks.
List the matter 'for hearing' on 13.04.2023