Bombay High Court
M/S. Super Max International Pvt. Ltd. ... vs The State Of Maharashtra, Thr. The ... on 20 December, 2019
Author: A.S. Gadkari
Bench: A.S. Gadkari
osk 912-IA-01-2019.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
INTERIM APPLICATION NO. 01 OF 2019
IN
CIVIL REVISION APPLICATION NO. 78 OF 2007
The State of Maharashtra & Ors. ... Applicants
V/s.
M/s.Supermax International Pvt. Ltd. & Ors. ... Respondents
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Mr.A.R. Patil, AGP for the for Applicants-State.
Mr.S.K. Srivastav a/w. Ms.Simeen Shaikh and Ms.Priyanka Gharge i/b. S.K.
Srivastav & Co. for Respondent Nos.1 to 3.
CORAM : A.S. GADKARI, J.
DATE : 20th December 2019. P.C. : 1] This is an application for substituting the name of respondent
No.3. The earlier name of the respondent No.3 company was 'M/s.N.V.I. Engineering Company Private Limited'. The said name subsequently changed to 'M/s.Laser Shaving Products Private Limited'. A certificate of incorporation has accordingly been issued by the Deputy Registrar of Companies, Mumbai. 2] In view thereof, delay in filing the present application is condoned and the applicant is permitted to delete the respondent No.3 and replace it by 'M/s.Laser Shaving Products Private Limited'.
Amendment be carried out forthwith.
3] Application is allowed in the aforesaid terms.
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