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Judgment
4 paragraphs · 170 wordsCounsel appearing for the respondent submitted that the name of the respondent is to be changed by the petitioner. Instead of respondent Sumangali Cable Vision it should be "Kal Cables Pvt. Ltd." This amendment has already been carried out by the petitioner and amended memo of parties has already been filed. In view of this facts, Registry is hereby directed to change the name in the list as Kal Cables Pvt. Ltd.
Counsel appearing for the respondent is seeking time to file Vakalatnama during the course of the day and he is also seeking time to file reply. The time, as prayed for, is granted to the respondent to file a reply. The reply shall be filed within a period of four weeks and rejoinder, if any, be filed within a further period of three weeks. .
Counsel appearing for the petitioner submits that affidavit of service of notice upon respondent no. 2 shall be filed on or before the next date of hearing.
This matter is adjourned to 18.07.2022