Calcutta High Court
Sbi Home Finance Ltd vs Lloyds Steel Industries Ltd on 9 September, 2014
Author: Soumen Sen
Bench: Soumen Sen
ORDER SHEET
GA No.2832 of 2014
With
CS No.170 of 2003
IN THE HIGH COURT AT CALCUTTA
Ordinary Original Civil Jurisdiction
ORIGINAL SIDE
SBI HOME FINANCE LTD.
Versus
LLOYDS STEEL INDUSTRIES LTD.
BEFORE:
The Hon'ble JUSTICE SOUMEN SEN
Date : 9th September, 2014.
Appearance:
Mr. S. Ghosh, Adv.
Mr. S. Chatterjee, Adv.
The Court : This application if for recording of change of name of the plaintiff. It is stated in the petition that by reason of Deed of Assignment executed on 17th February, 2004. The proposed plaintiff has now become assignee of all the rights and claims and liabilities and interest of the assignor.
In view thereof, there shall be an order in terms of prayers
(a) and (b). The department is directed to carry out the amendment within two weeks from the date of communication of this order.
The application, accordingly, stands disposed of.
(SOUMEN SEN, J.) B.Pal