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Judgment
3 paragraphs · 148 wordsIt was submitted on behalf of the Petitioner that they have filed the evidence affidavit of Mr. Vishal Josan who has left the Petitioner Company. It was, thus, prayed that they intend to file an appropriate application for filing fresh evidence affidavit of the new witness.
On the other hand, it was also prayed on behalf of the Respondents that the Respondent Company IMCL has earlier merged and its name was changed to NXT Digital Ltd. It was further submitted that NXT Digital Ltd. has also demerged into Hinduja Global Solutions and, thus, they also intend to file an appropriate Miscellaneous Application regarding change of name of the Respondent Company and also for substitution of the Authorized Representative of the new Company.
As prayed, let the matter be listed for directions on 2nd February, 2023. The parties to file respective applications and evidence affidavits as applicable in between.