Madras High Court
Meena Jawahar Palaniappan vs Vanipriya on 8 October, 2020
Author: N.Sathish Kumar
Bench: N.Sathish Kumar
A.No.2209 of 2020 in C.S.No.428 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 8.10.2020
CORAM :
THE HONOURABLE MR. JUSTICE N.SATHISH KUMAR
Application No.2209 of 2020 in C.S.No.428 of 2019
Meena Jawahar Palaniappan ... Applicant/Plaintiff
Vs.
1. Vanipriya ... Respondent-1/Defendant-2
2. Ozone Project Pvt. Ltd.
Rep. by authorized signatory ... Respondent/Garnishee
PRAYER : Application filed under Order XIV Rule 8 of O.S.Rules r/w Order VI
Rule 17 of C.P.C. to amend the cause title in respect of the name of the second
respondent/Garnishee in Application No.1784 of 2020 in C.S.No.428 of 2019.
For Applicant : Mr.B.S.Jothiraman
For Respondents : Mr.P.C.Harikumar
******
ORDER
This application has been filed to amend the name of the Garnishee/ second respondent herein in A.No.1784 of 2020.
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vaan
2. Mr.Harikumar appearing for the respondents 1 and 2 has no objection for allowing this application. The proposed amendment is only to give correct name of the Garnishee.
3. Accordingly, the application is allowed. Registry is directed to carry out the amendment in the Application No.1784 of 2020.
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