Bombay High Court
Jmc Projects (India) Ltd vs Municipal Corporation Greater Mumbai ... on 20 January, 2023
Author: Bharati Dangre
Bench: Bharati Dangre
1/2 3 CARAP-166-22.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
IN ITS COMMERCIAL DIVISION
COMM. ARBITRATION APPLICATION NO.166 OF 2022
JMC Projects (India) Ltd. .. Applicant
Versus
Municipal Corporation Greater .. Respondents
Mumbai & Anr.
WITH
INTERIM APPLICATION (L) NO.1889 OF 2023
IN
COMM. ARBITRATION APPLICATION NO.166 OF 2022
Kalpataru Power Transmission .. Applicant
Limited (Formerly known as JMC
Projects (India) Ltd.
Versus
Municipal Corporation Greater .. Respondents
Mumbai & Anr.
...
Mr.Naresh Thacker with Mr.Alok Jain, Ms.Tvisha Desai and
Mr.Harshvardhan Nankani i/b Economic Laws Practice for
theApplicant.
...
CORAM: BHARATI DANGRE, J.
DATED : 20th JANUARY, 2023 P.C:-
INTERIM APPLICATION (L) 1889 OF 2023
1. By the present application fled in Comm.Arbitration Application No.166 of 2022, the applicant is seeking correction M.M.Salgaonkar ::: Uploaded on - 20/01/2023 ::: Downloaded on - 21/01/2023 23:20:11 ::: 2/2 3 CARAP-166-22.odt in the name of the applicant from 'JMC Projects (India) Ltd.' to 'Kalpataru Power Transmission Limited'.
The said amendment is necessitated in the wake of the scheme of amalgmation by way of merger in terms of the order dated 21/12/2022, passed by the NCLT. The details of the order passed by the NCLT, being placed on record, I deem it appropriate to grant the application in terms of the schedule appended to the application.
Necessary amendment be carried out within one week from today. Re-verifcation of the application is dispensed with.
COMM. ARBITRATION APPLICATION NO.166 OF 2022
2. The learned counsel for the applicant states that the respondents are served and he has placed on record an affdavit of service, which indicates that the respondents are served. When the application is called out, none represented them. Hence, issue notice to the respondents, making it returnable on 15/02/2023.
Hamdast granted. The applicant is permitted to serve the respondents by private service, including electronic mail service.
( SMT. BHARATI DANGRE, J.) M.M.Salgaonkar ::: Uploaded on - 20/01/2023 ::: Downloaded on - 21/01/2023 23:20:11 :::