AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
5 paragraphs · 127 wordsCounsel appearing for the petitioner seeks time to file rejoinder affidavit. Time, as prayed for, is granted to the petitioner till the next date of hearing.
M.A No.92/2023- This application has been preferred by the original petitioner for change of name of Authorized Representative Mr. Chandan Kumar Srivastava instead of Mr. Amit Jain. Now Authorized Representative is Mr. Chandan Kumar Srivastava and hence, the newly appointed Authorized Representative may be also permitted to file examination-in-chief affidavit.
Having heard the counsels for both the sides and looking to the facts and circumstances of the case, newly appointed Authorized Representative Mr. Amit Jain is permitted to file his examination-in-chief affidavit.
M.A No.92/2023 is allowed and disposed of.
The matter is, therefore, adjourned to 20.11.2023.