Supreme Court - Daily Orders
Future Gaming And Hotel Services ... vs Union Of India on 7 May, 2015
Author: C. Nagappan
Bench: C. Nagappan
ITEM NO.6 COURT NO.15 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A. 2/2015 in Civil Appeal No(s). 4291/2013
FUTURE GAMING SOLUTIONS INDIA PVT. LTD. Appellant(s)
VERSUS
UNION OF INDIA & ORS. Respondent(s)
(For amendment of cause title)
Date : 07/05/2015 This application was called on for hearing
today.
CORAM : HON'BLE MR. JUSTICE C. NAGAPPAN
[IN CHAMBER]
For Appellant(s) Mr. Pawanshree Agrawal,Adv.
For Respondent(s) Ms. Gunwant Dara, Adv.
Mr. B. Krishna Prasad,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 2/2015 is filed for amendment of Cause Title with regard to the name of the appellant company.
Learned counsel for the respondents has no objection for allowing the amendment.
I.A. Nos. 2 of 2015 is allowed as prayed for.
(Neeta) (Tapan Kumar Chakraborty)
Sr. P.A. Court Master
Signature Not Verified
Digitally signed by
Neeta Sapra
Date: 2015.05.08
16:17:40 IST
Reason: