Imcl vs tar Links And Ors

Heard Ms. Vandana D Jaisingh, learned counsel for the petitioner and Mr. Nasir Husain, learned counsel for the respondent no.2. Nobody appears

for the respondent no. 1. Mr. Sharath Sampath, Advocate explains that earlier appearances was entered in this matter from his office for respondent

no. 1 but subsequently no instructions were received and hence no Vakalatnama could be filed and right to file reply on behalf of respondent no. 1 has

also been foreclosed. In that view of the matter, the petition shall now be heard ex-parte qua respondent no. 1.

Learned counsel for the petitioner has pressed M.A. Nos. 513 and 514 of 2021 whereby petitioner has sought minor amendments in the petition as

well as in the memo of parties in view of statement made in paragraph -5 that the petitioner company stands demerged and vested in the applicant

company NXTDigital Limited as per order of NCLT dated 21.8.2020 as a going concern and the scheme of arrangement has been sanctioned with

effect from 1.9.2020.

It appears that on account of aforesaid facts similar applications have been allowed in many other petitions also. There is no opposition to the

prayer. Accordingly formal amendment sought through M.As. under consideration is allowed. The amended petition along with amended memo

of parties shall be taken on record. Henceforth the name of the petitioner shall be shown as NXTDigital Limited in place of Indusind Media

Communication Ltd. Hence, the M.As. are allowed and disposed of accordingly.

Post the matter before the Court of Registrar on the date already fixed.  Â

Â