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Judgment
3 paragraphs · 106 wordsThe evidence affidavits have been filed on behalf of both the parties.
It was pointed out by the Learned Counsel appearing for the Respondent that the Petitioner Company has changed its name but the fact has not been brought on record of the case. Mr. Nasir Husain appearing for the Petitioner Company informs that earlier, it was a Private Limited Company, which has now became a Public Limited Company. This fact has been mentioned in the evidence affidavits also.
List the matter before the Hon'ble Bench for hearing in due course. The Petitioner may file an appropriate application for change in its name, if so advised.