Calcutta High Court
The Calcutta Stock Exchange Asson. Ltd vs Doe Jones Investment &Consultants ... on 2 February, 2010
Author: Patherya
Bench: Patherya
GA No.206 2010
CS No. 306 of 2001
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
THE CALCUTTA STOCK EXCHANGE ASSON. LTD.
Versus
DOE JONES INVESTMENT &CONSULTANTS P.LTD
For Petitioner : MR.O. SINHA, ADVOCATE
MR. S. DUTT, ADVOCATE
BEFORE:
The Hon'ble JUSTICE PATHERYA
Date : 2nd February, 2010.
The Court : In view of certificate issued by Registrar of Companies, West Bengal, in respect of the change of name of the plaintiff, there will be an order in terms of prayers (a), (b) and (c) of the Master's Summons. The amendment be effected within a fortnight from the date of receipt of this order.
With the aforesaid direction, this application is disposed of.
As no affidavit-in-opposition has been filed, the allegations contained in the petition are not admitted.
Department and all parties are to act on a xerox signed copy of this order on the usual undertakings.
(PATHERYA, J.) cs.