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Judgment
4 paragraphs · 141 wordsLearned Counsel for Petitioner is to move an application on today itself for change of name of Petitioner’s Company. Copy has been served to the other side. Let it be filed. Registry is directed to give proper numbering.
As it is a formal application for bringing present name of the Petitioner Company and is not being opposed by other side, hence, allowed. Let amended Petition, by amended name of Petitioner, be filed on record.
Learned Counsel for Respondent requested for formal discharge because of appointment of RP for this Company. The same is being allowed. Formal discharge of Respondent is being granted. Counsel for RP is present. Learned Counsel for RP mentioned that the proceeding before NCLT is at advance stage for implementation of plan and it will take another 3 – 4 months.
List the matter ‘for directions’ on 17.5.2023.