Delhi High Court - Orders
Bharti Infratel Limited vs Sistema Shyam Teleserivices Limited on 11 November, 2022
Author: Neena Bansal Krishna
Bench: Neena Bansal Krishna
$~7
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ O.M.P. (COMM) 209/2019 and I.A. 7398/2019
BHARTI INFRATEL LIMITED ..... Petitioner
Through: Mr. Chirag Sharma, Ms. Mayuri
Shukla, Ms. Shakshi Tibrewal, Mr.
Siddharth Deej, Advocates.
versus
SISTEMA SHYAM TELESERIVICES LIMITED
..... Respondent
Through: Mr. Shivek Trehan, Advocate.
CORAM:
HON'BLE MS. JUSTICE NEENA BANSAL KRISHNA
ORDER
% 11.11.2022 I.A. 18393/2022
1. An application under Section 151 of CPC has been filed on behalf of the petitioner for bringing on record the change in the name of the petitioner.
2. It is submitted in the application that the petitioner has changed its name to 'Indus Towers Limited' and its registered address has also been changed. The Certificate of Incorporation incorporating the change of name dated 10.12.2020 has been placed on record. The Board of Resolution dated 12.07.2021 is also annexed along with the application.
3. The Power of Attorney dated 07.01.2021 has been issued in the name of Mr. Arush Pathania who has been appointed as the Authorized Representative of the petitioner. A request is made that the name and the address of the petitioner may be permitted to be changed.
Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:14.11.2022 15:11:244. Learned counsel for the respondent submits has no objection to the application being allowed.
5. In view of the submissions made and the documents annexed along with the application, the same is allowed and the name of the petitioner is changed to 'Indus Towers Limited'.
6. Amended memo of parties is taken on record.
7. Learned senior advocate on behalf of the respondent is stated to be busy in another Court.
8. List for arguments on 18th May, 2023.
NEENA BANSAL KRISHNA, J NOVEMBER 11, 2022/PA Signature Not Verified Digitally Signed By:SAHIL SHARMA Signing Date:14.11.2022 15:11:24