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Judgment
5 paragraphs · 128 wordsM.A. No. 532 of 2022
This M.A has been preferred by the original petitioner because of the change of authorised representative on behalf of the petitioner’s company. It is submitted by the counsel for the petitioner that earlier Mr. Amit Kumar Jain was authorised representative and now Mr. Chandan Kumar Srivastava, Senior Manager (Legal) has been duly authorised by the petitioner to represent the petitioner.
In view of these submissions, this M.A is hereby allowed and instead of earlier representative Mr. Amit Kumar Jain now Mr. Chandan Kumar Srivastava, Senior Manager (Legal) is permitted to represent the petitioner.
M.A. No. 532 of 2022 in T.P 80 of 2020 is allowed and disposed of.
This matter will be listed on the date already fixed before the Court of Registrar.