Calcutta High Court (Appellete Side)
M/S Mangaldham Properties Pvt. Ltd. & ... vs Sri Ravi Agarwal & Ors on 14 June, 2019
Author: Sahidullah Munshi
Bench: Sahidullah Munshi
1 S/L 11 14.06.2019Ct. No. 6
SD C.O. 4663 of 2016 With C.A.N. 1355 of 2019 M/s Mangaldham Properties Pvt. Ltd. & Anr.
Vs. Sri Ravi Agarwal & Ors.
Mr. Arijit Bardhan Mr. Salman Hasan Mr. Ashish Shah ... for the Petitioners.
Re: CAN 1355 of 2019:-
An innocuous prayer has been made by the petitioners that during pendency of this revisional application, M/s. Mangaldham Properties Private Limited, being a company incorporated under the Companies Act, 1956 has changed its shape and certified to be M/s. Mangaldham Properties LLP pursuant to Section 58(1) of the Limited Liability Partnership Act, 2008 by the Government of India, Ministry of Corporate Affairs registered and annexed to this application being Annexure-A. In the event of allowing the prayer of the application, I do not find that the nature and character of the proceeding will be changed. Accordingly, the prayer for amendment is allowed in terms of the prayer.
Accordingly, C.A.N. 1355 of 2019 is disposed of.
Department is directed to incorporate the change in the revisional application as per particulars given in paragraph 4 of the application within a fortnight.
Petitioners are directed to serve an amended copy of the revisional application upon opposite party nos.1 & 2.
Let the matter be listed for further consideration three weeks hence.
(Sahidullah Munshi, J.)