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Judgment
4 paragraphs · 104 wordsM.A. No. 11 of 2023
This application has been preferred by the original petitioner as there is a change of authorized representative of the petitioner.
Looking to the facts and circumstances of the case and having heard the counsels of both the sides, this M.A. is allowed and original petitioner is permitted to change the name of authorized representative. Instead of earlier authorized representative Mr. Amit Kumar Jain, now authorized representative of the petitioner is Mr. Chandan Kumar Srivastava, Senior Manager (Legal) who is duly authorized as stated in Paragraph 2 of this M.A.
M.A. No. 11 of 2023 is allowed and disposed of.