Delhi High Court - Orders
Cit vs Srl Ranbaxy Ltd on 14 October, 2024
Author: Vibhu Bakhru
Bench: Vibhu Bakhru, Swarana Kanta Sharma
$~75
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ ITA 497/2012
CIT .....Appellant
Through: Mr. Indruj Singh Rai, SSC with Mr.
Sanjeev Menon, JSC, Mr. Rahul
Singh, JSC & Mr. Anmol Jagga,
Advocate.
versus
SRL RANBAXY LTD .....Respondent
Through: Mr. Vaibhav Kulkarni, Advocate.
CORAM:
HON'BLE MR. JUSTICE VIBHU BAKHRU
HON'BLE MS. JUSTICE SWARANA KANTA SHARMA
ORDER
% 14.10.2024 CM APPL. 60194/2024 (for amendment of cause title)
1. This is an application seeking amendment of the memo of parties on the ground that the name of the respondent has since changed. The applicant (respondent) states that its name was changed from SRL Ranbaxy Ltd to Super Religare Laboratories Ltd, with effect from 28.08.2008. Thereafter, the name was again changed with effect from 06.07.2011, from Super Religare Laboratories Ltd to SRL Limited. It changed once again, with effect from 31.05.2023, from SRL Limited to Agilus Diagnostics Limited. The certificates of incorporation reflecting the change in the name, are annexed with the present application.
This is a digitally signed order.
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2. For the reasons stated in the application, the same is allowed.
3. The amended memo of parties, filed with the present application is taken on record.
4. The application is disposed of.
VIBHU BAKHRU, J SWARANA KANTA SHARMA, J OCTOBER 14, 2024/at Click here to check corrigendum, if any This is a digitally signed order.
The authenticity of the order can be re-verified from Delhi High Court Order Portal by scanning the QR code shown above. The Order is downloaded from the DHC Server on 08/11/2024 at 21:41:51