Calcutta High Court
Development Corporaton Limited vs Shristi Infrastucture Development on 11 January, 2017
Author: I. P. Mukerji
Bench: I. P. Mukerji
OD-35
ORDER
GA No. 2208 of 2016 AP No. 1989 of IN THE HIGH COURT AT Ordinary Original Civil WEST BENGAL TRANSPORT INFRASTRUCTURE DEVELOPMENT CORPORATON LIMITED Versus SHRISTI INFRASTUCTURE DEVELOPMENT CORPORATION LIMITED.
BEFORE:
The Hon'ble JUSTICE I. P. MUKERJI Date : 11th January, 2017.
Appearance:
Mr. Abhrajit Mitra, Sr. Adv.
Mr. Anirban Ray, Adv.
Mr. Sandip Dasgupta, Adv.
Mr. Utpal Bose, Sr. Adv.
Ms. H. Chakraboroty, Adv.
The Court : - Leave is granted to the Advocate-on-Record for the respondent to amend the cause title by substituting "Shristi Infrastructure Development Corporation Limited having its registered office at Plot No. X-1, 2 & 3, Block-EP, Sector-V, Salt Lake City, Post Office: Sech Bhawan, Police Station Electronic Complex, Kolkata 700 091" for the present respondent; re-verification need not be carried out.
Let a copy of the amended cause title be supplied by the Respondent's Advocate-on-Record to the petitioner's Advocate-on-Record. The 2 former shall supply a copy of the amalgamation order to the latter as soon as possible.
This application is, accordingly, disposed of. Let the Section 34 application, AP No. 1989 of 2014 be listed on 18th January, 2017.
(I. P. MUKERJI, J.) Cs.