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Delhi High Court - Orders

Keane India Ltd vs Regional Provident Fund Commissioner ... on 8 August, 2024

                                    $~74
                                    *           IN THE HIGH COURT OF DELHI AT NEW DELHI
                                    +           W.P.(C) 2873/2011
                                                KEANE INDIA LTD                                                              .....Petitioner
                                                                                      Through:                 Mr. Navin Kumar and Mr. Kumar
                                                                                                               Ayush, Advocates.

                                                                                      versus

                                                REGIONAL PROVIDENT FUND COMMISSIONER AND ANR
                                                                                          .....Respondents
                                                             Through: Mr. B.B. Pradhan, Advocate for R-1.
                                                                      Mr. Rajesh Gogna, CGSC with Mr.
                                                                      Nipun Jain and Ms. Priya Singh,
                                                                      Advocates for R-2.

                                                CORAM:
                                                HON'BLE MS. JUSTICE TARA VITASTA GANJU
                                                                                      ORDER

% 08.08.2024 CM APPL. 45447/2024 [For subsequent developments]

1. This is an Application seeking to place on record change in the name as well as the constitution of the Petitioner company.

2. Learned Counsel for the Petitioner submits that pursuant to a merger of the Petitioner company, the name of the company has been changed to M/s NTT DATA Information Processing Services Private Limited.

3. Learned Counsel seeks to rely upon the order passed by the National Company Law Tribunal, Bengaluru (hereinafter referred to as "NCLT") on 16.11.2022 wherein a scheme of merger of M/s NTT DATA Global Delivery Services Private Limited with M/s NTT DATA Information 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 13/08/2024 at 01:57:18 Processing Services Private Limited was passed by the NCLT.

4. Issue Notice.

4.1 Learned Counsel for Respondent No.2 accepts Notice and submits that he has no objection if the prayers in the Application are allowed.

5. Accordingly, the prayers being formal in nature, are allowed.

6. The amended memo of parties is taken on record.

7. List on the date already fixed i.e., 12.08.2024.

TARA VITASTA GANJU, J AUGUST 8, 2024/pa 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 13/08/2024 at 01:57:18