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Judgment
7 paragraphs · 184 wordsLearned counsel for both side are present.
Heard over Miscellaneous Application No. 36 of 2023, which is for the change of name of the Petitioner Company. The same is with no objection by other side. It is a formal application. Accordingly, it is allowed. Let the change be incorporated in the main petition, by hand amending in red writing by Petitioner, in the Office itself.
Miscellaneous Application No. 289 of 2018 had previously been disposed of. Even then it is mentioned in the list. Office to ensure that no further listing be there.
Miscellaneous Application No. 95 of 2019 was an impleadment application and it was previously allowed, resulting incorporation of amendment. It has wrongly been listed by office. Office to ensure that no further listing be there.
Learned counsel for Respondent is requesting for adjournment for filing their written submissions. Learned counsel for Petitioner is filing same on today itself. Let it be filed in the course of day.
Respondent may also file written argument, after exchange with counsel for Petitioner, positively within two weeks.
List the matter ‘for final hearing’ on 23.05.2023.