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Judgment
2 paragraphs · 101 wordsIt was submitted on behalf of the Petitioner that they intend to file an appropriate Miscellaneous Application for substitution of witness. The prayer is allowed.
It was further submitted on behalf of the Respondents that they also intend to file appropriate applications regarding substitution of new Authorized Representative as well as regarding change of name of the Respondent Company. Two weeks time is prayed and allowed to the Respondents to file the appropriate Miscellaneous Applications. Let the matter be listed for directions on 20th April, 2023. The M.As. filed, if any, may be listed before the Hon'ble Bench in the meanwhile.