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Judgment
MA No. 397 of 2022 in B.P. No. 228. of 2019
This application has been preferred by the counsel for the petitioner for change of name of the original petitioner from Indusind Media & Communication Ltd to "NXT DIGITAL LIMITED".
Having heard the counsel and looking to the facts and circumstances of the case, and the reasons stated in the memo of this petition along with the annexures of this MA, the change of name of the original petitioner is permitted. Now instead of original petitioner the new name of the petitioner will be "NXT DIGITAL LIMITED" and addresses of this newly named petitioner is the same as of original petitioner.
This MA is allowed and disposed of. Necessary amendments shall be carried out in this petition.
Amended cause title will be supplied by this petitioner. Amended memo of the cause title has been presented as Annexure-B at page no. 46 of this M.A, which is taken on record.
MA is allowed and disposed of.