Madhya Pradesh High Court
Primus Chemicals Ltd. Thr. Dr. ... vs The Industrial Finance Corporation Of ... on 19 August, 2019
Author: Rohit Arya
Bench: Rohit Arya
1 MCRC-8467-2019
The High Court Of Madhya Pradesh
MCRC-8467-2019
(PRIMUS CHEMICALS LTD. THR. DR. PRITHVIRAJ RAWAT Vs THE INDUSTRIAL FINANCE
CORPORATION OF INDIA LTD. (NOW IFCI LTD.))
4
Indore, Dated : 19-08-2019
Shri B.L.Pandya, Advocate for the applicant.
I.A.No.5176/2019 is an application seeking leave of the Court for
change of addresses of some of the respondents.
Heard and considered.
For the reasons stated in the application, the same is hereby allowed. Let, necessary amendment be carried out within seven working days and also pay fresh process fee for service of notice on all the respondents, returnable within six weeks.
(ROHIT ARYA) JUDGE b/-
Digitally signed by M V R BALAJI SARMA Date: 21/08/2019 10:28:41