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Judgment
5 paragraphs · 198 wordsHeard parties in respect of MA No. 154 of 2019 filed on behalf of petitioner seeking change of its name from Idea Cellular Ltd. to Vodafone Idea Ltd. in support of the same, a cerificate of incorporation dated 31.8.2018 issued by Registrar of Companies, Ahmedabad has been relied upon. Considering the aforesaid fact and that in some other petitions also similar change of name has been allowed, the prayer made in M.A. No. 154 of 2019 is allowed. In the M.A an amended memo of parties has been annexed as Annx A-3, the same should be taken on record and the name of the petitioner should show as Vodafone Idea Ltd. in place of its earlier name. The MA is disposed of.
M.A. No. 24 of 2021 was also heard and stands disposed of. However, the matter could not be listed on the date fixed for hearing because of some unavoidable reasons.
After hearing the parties, the prayer of the petitioner to fix another date of hearing is accepted.
Let the matter be listed for hearing on 2.2.2022.
Since the petition is of 2013, let it be listed as first case, subject to part - heard, if any.