Delhi High Court - Orders
Pooja Finlease Limited vs Shri Rajnish Karki on 23 August, 2022
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~37
* IN THE HIGH COURT OF DELHI AT NEW DELHI
EX.APPL.(OS) 3335/2022
IN
+ OMP (ENF.) (COMM.) 11/2022
POOJA FINLEASE LIMITED
..... Decree Holder
Through: Mr. ArvindK. Jadon, Adv.
versus
SHRI RAJNISH KARKI
..... Judgment Debtor
Through: Mr Ashim Sood, Mr. Siddharth Nath,
Ms. Senu Nizar, Mr. Ishan Karki and
Mr. Kuber Bajaj, Advs.
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 23.08.2022 EX.APPL.(OS) 3335/2022
1. This is an application filed by the decree holder with the following prayers:
In view of the above, it is most respectfully prayed that this Hon'ble Court may be pleased to:
a) allow the Present Application to change the name of the Petitioner /Applicant company as Akasa Finance Limited in place of Pooja Finelease Limited; and / or
b) pass and other or further order(s) as this Hon'ble Court may deem fit and proper in the facts and circumstances of this case."Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.08.2022 15:16:19
2. Learned counsel for the judgment debtor states that he has no objection if the prayer made in the application is granted.
3. Accordingly, the application is allowed and the name of the decree holder is changed as Akasa Finance Limited in place of Pooja Finelease Limited. Necessary changes be made in the title of the parties. Amended memo of parties is taken on record.
4. Application is disposed of.
V. KAMESWAR RAO, J.
AUGUST 23, 2022/aky Signature Not Verified Digitally Signed By:ASHEESH KUMAR YADAV Signing Date:26.08.2022 15:16:19