Bombay High Court
Ningbo Transocean International ... vs Deepak Nitrite Ltd. And Anr on 24 January, 2024
Author: Bharati Dangre
Bench: Bharati Dangre
(32-33)COMS-79-1122-2022.doc rajshree IN THE HIGH COURT OF JUDICATURE AT BOMBAY ORDINARY ORIGINAL CIVIL JURISDICTION COMMERCIAL SUIT NO.79 OF 2022 Bright Performance Nutrition ] .. Plaintiff vs. ICICI Lombard General Insurance Co.Ltd. ] .. Defendant ALONGWITH COMMERCIAL SUIT NO.112 OF 2022 WITH COUNTER CLAIM (L) NO.15014 OF 2023 WITH INTERIM APPLICATION (L) NO.21351 OF 2022 WITH INTERIM APPLICATION (L) NO.21353 OF 2022 IN COMMERCIAL SUIT NO.112 OF 2022 Ningbo Transocean International Forwarding Agency Corp. Ltd. & Anr. ] .. Plaintiffs vs. Deepak Nitrite Ltd & Anr. ] .. Defendants Mr.Vishal Sheth a/w Ram Jay Narayan, Isha Sawant and Kunal Nair i/b Bimal Rajasekhar for the Plaintiff. Ms.Varsha Chavan for the Defendant.
CORAM : BHARATI DANGRE, J DATE : 24th January, 2024.
1/2 ::: Uploaded on - 25/01/2024 ::: Downloaded on - 26/01/2024 05:48:51 :::(32-33)COMS-79-1122-2022.doc P.C. 1] The Plaintiff has circulated a draft amendment seeking substitution of its name and description.
The draft amendment, when perused, it is evident that when the Commercial Suit was filed, the Plaintiff was a partnership firm and carrying on business in that capacity. However, subsequently, the Plaintiff is incorporated as a Company on 21.10.2022 and its Memorandum of Association and Articles are of Association are sought to be introduced in the Plaint.
2] I see no difficulty in granting the aforesaid amendment, which is supported by necessary documents.
Hence, the necessary amendment in the Plaint shall be carried out as per draft amendment within a period of one week from today, with amended copy of the Plaint being served upon the other side.
Re-verification is dispensed with.
Re-notify to 01.03.2024.
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