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Judgment
2 paragraphs · 101 words
1.
The Rejoinder has not yet been filed on behalf of the Petitioner. Four weeks further time is granted to the Petitioner to file their Rejoinder Affidavit.
2.
It was further submitted on behalf of the Petitioner that the Petitioner Company Indusind Media & Communications Ltd. has demerged with Hinduja Global Solutions Ltd. and, thus, they intend to file an appropriate M.A. regarding the change of name. The Petitioner may file the appropriate application within the time allowed. The Respondents may file their sur-Rejoinder, if any, within one week thereafter. Let the matter be listed on 7th November, 2023 for "Directions."