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Judgment
3 paragraphs · 120 wordsLearned Counsel for both side are present. Heard over Miscellaneous Application No. 31/ 2023 in BP No. 436 of 2018 and Miscellaneous Application No. 32/ 2023 in BP No. 437 of 2018. As both of these applications are of formal nature with regard to change of name of Petitioner's Company and bring on record the present name. The same is with no objection. Accordingly, both of these Miscellaneous Applications are being allowed. Let the amendment in the array of parties, be got incorporated, accordingly.
A request for time, for filing written submissions, for and on behalf of Respondent is there. Let written submissions, by Respondent, be filed within three weeks.
List the matter 'for hearing' on 28.07.2023.