Delhi High Court - Orders
Electrosteel Steels Limited vs Union Of India & Ors on 9 May, 2023
$~24.
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 3321/2017
ELECTROSTEEL STEELS LIMITED ..... Petitioner
Through: Mr. Ajay Bhargava, Advocate with
Mr. Aseem Chaturvedi and Mr.Milind
Sharma, Advocates.
versus
UNION OF INDIA & ORS ..... Respondents
Through: Mr. Kirtiman Singh, CGSC with
Mr.Waize Ali Noor, Ms. Shreya V.
Mehra and Mr. Madhav Bajaj,
Advocates for R-1/UOI.
CORAM:
HON'BLE MR. JUSTICE GAURANG KANTH
ORDER
% 09.05.2023 The hearing has been conducted through hybrid mode (physical and virtual hearing).
CM APPL. 23609/2023The present is an application filed by the petitioner praying inter alia for changing the name of the petitioner.
Learned counsel for the applicant/petitioner submits that the name of the petitioner company has changed from "Electrosteel Steels Limited" to "ESL Steel Limited" with effect from 26.09.2020.
In support thereof, learned counsel has placed on record the Certificate of Incorporation pursuant to the change of name under Rule 29 of the Companies (Incorporation) Rules, 2014.
Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:12.05.2023 18:45:39In view of the same, the present application is allowed. Amended Memo of Parties filed along with the application is taken on record.
Registry is directed to show the name of the petitioner as "ESL Steel Limited" in the cause title.
With the above directions, the application is disposed of.
GAURANG KANTH, J MAY 9, 2023 N3 Signature Not Verified Digitally Signed By:KOMAL DHAWAN Signing Date:12.05.2023 18:45:39