Madhya Pradesh High Court
Eurobond Insutries Pvt. Ltd. vs Bestech Engineering (P) Ltd. on 11 May, 2022
Author: Vishal Dhagat
Bench: Vishal Dhagat
1 IN THE HIGH COURT OF MADHYA PRADESH AT JABALPUR MP No. 3485 of 2018 (EUROBOND INSUTRIES PVT. LTD. Vs BESTECH ENGINEERING (P) LTD.) Dated : 11-05-2022 Shri Arjun Bajpai, learned counsel for the petitioner.
Petitioner has filed an application i.e. IA No.5854/2022 for proposed amendment in the memo of petition.
It is submitted by learned counsel appearing for petitioner that name of petitioner-Company has been changed and petitioner wants to correct the name of Company as per certificate of incorporation.
Application is formal in nature. Considering the prayer, IA No.5854/2022 is allowed.
Petitioner is directed to make necessary correction within period of four weeks.
List the matter after ensuing summer vacation, 2022. Learned counsel for petitioner is also directed to rectify all defaults pointed out by Registry within aforesaid periods.
(VISHAL DHAGAT) JUDGE shabana Digitally signed by SHABANA ANSARI Date: 2022.05.12 14:15:00 +05'30'