AI Structured Summary
Not yet generated for this judgment
Judgment
3 paragraphs · 101 words
Evidence affidavits have been filed on behalf of the petitioner. Four weeks’ further time is prayed and allowed to the respondent to file their evidence affidavits.
It was further prayed on behalf of the petitioner that they have filed connected M.As. bearing M.A. Nos. 164 and 165 of 2022 in the matters for amendment of name of the petitioner company. As prayed, let the M.As. be listed before the Hon’ble Bench on any convenient date. The respondent may file their evidence affidavits within the time prayed.
Let the matters be listed before this Court as per directions of the Hon’ble Bench.