Delhi High Court - Orders
Amway India Enterprises Pvt. Ltd vs 1Mg Technologies Pvt. Ltd. & Anr on 9 September, 2022
Author: Anup Jairam Bhambhani
Bench: Anup Jairam Bhambhani
$~11-14
* IN THE HIGH COURT OF DELHI AT NEW DELHI
11
+ CS(OS) 410/2018 &I.A. 14759/2022
AMWAY INDIA ENTERPRISES PVT. LTD. ..... Plaintiff
Through: Ms. Priya Adlakha with Mrs. Bindra
Rana and Ms. Tanvi Bhatnagar,
Advocates.
versus
1MG TECHNOLOGIES PVT. LTD. & ANR. ..... Defendants
Through: Mr. Sagar Chandra with Ms. Shubhie
Wahi and Ms. Ankita Seth,
Advocates.
12
+ CS(OS) 453/2018
AMWAY INDIA ENTERPRISES PVT. LTD. ..... Plaintiff
Through: Ms. Priya Adlakha with Mrs. Bindra
Rana and Ms. Tanvi Bhatnagar,
Advocates.
versus
ADINATH ENTERPRISES & ORS. ..... Defendants
Through: Mr. Prithvi Singh, Advocate for D-9
via video conferencing.
13
+ CS(OS) 550/2018
AMWAY INDIA ENTERPRISES PVT. LTD. ..... Plaintiff
Through: Ms. Priya Adlakha with Mrs. Bindra
Rana and Ms. Tanvi Bhatnagar,
Advocates.
versus
BRIGHT LIFECARE PRIVATE LIMITED ..... Defendant
Through: Mr. Sagar Chandra with Ms. Shubhie
Wahi and Ms. Ankita Seth,
Advocates.
14
+ CS(OS) 75/2019
MODICARE LIMITED ..... Plaintiff
Through: (Counsel appearance not given)
Signature Not Verified
Digitally Signed
By:SUNITA RAWAT
Signing Date:13.09.2022 CS(OS) 410/2018 & conn. Page 1 of 3
13:02:07
versus
AMAZON SELLER SERVICES PRIVATE LIMITED & ORS.
..... Defendants
Through: Ms. Sneha Jain and Ms. Surabhi
Pande, Advocates for D-1.
CORAM:
HON'BLE MR. JUSTICE ANUP JAIRAM BHAMBHANI
ORDER
% 09.09.2022 I.A. 14759/2022 in CS(OS) 410/2018 By way of this application defendant No. 1 seeks to bring on record the changed name of defendant No. 1-company, as evidenced by the fresh Certificate of Incorporation Pursuant to Change of Name dated 19.08.2021 issued by the Registrar of Companies, Delhi, which records that the name of defendant No. 1 company has now changed from "1MG Technologies Private Limited" to "Tata 1MG Technologies Private Limited".
2. Issue notice.
3. Learned counsel appearing for the other parties, as above, accept notice; and submit that they have no objection to this application being allowed.
4. Accordingly the application is allowed. The name of defendant No. 1 be now read as M/s. Tata 1MG Technologies Private Limited.
5. Amended memo of parties be filed by the plaintiff before the next date.
6. Application stands disposed of.
Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:13.09.2022 CS(OS) 410/2018 & conn. Page 2 of 3 13:02:07CS(OS) 410/2018 CS(OS) 453/2018 CS(OS) 550/2018 CS(OS) 75/2019
7. Learned counsel appearing for the parties in these matters submit, that 03 other connected matters are pending before this court, being CS(OS) No. 91/2019 which is presently listed before the learned Joint Registrar on 10.11.2022;and CS(OS) Nos. 480/2018 and 531/2018, which are listed before this court on 02.12.2022.
8. Counsel submit that all matters be placed on the same date, for further proceedings.
9. As requested, re-notify the present suits along with CS(OS) Nos.
480/2018, 531/2018 and 91/2019 on 02nd December 2022.
ANUP JAIRAM BHAMBHANI, J SEPTEMBER 9, 2022 ds Signature Not Verified Digitally Signed By:SUNITA RAWAT Signing Date:13.09.2022 CS(OS) 410/2018 & conn. Page 3 of 3 13:02:07