Calcutta High Court (Appellete Side)
Bma Stainless Ltd. & Anr vs State Of West Bengal & Ors on 15 November, 2021
Author: T. S. Sivagnanam
Bench: T. S. Sivagnanam
1
25 15.11.2021 FMA 1769 of 2018
BR Ct. No. 16
RP +
IA No. CAN 1 of 2017 (Old no.CAN 8312 of 2017)
CAN 2 of 2021
BMA Stainless Ltd. & Anr.
vs.
State of West Bengal & Ors.
Mr. Jaynta Kumar Mitra, Sr. Adv.
Mr. Shyamal Sarkar, Sr. Adv.
Mr. Rajesh Gupta,
Mr. Soumyajit Misra
... For appellants
Mr. Ayan Banerjee
... for the WBIDC
We have heard the learned counsel for the appellant
and the learned counsel for the respondent.
The application has been filed for amendment of the cause title and we find the name of the appellant company has been changed. A copy of the certificate of incorporation issued by the Registrar of Companies, Kolkata dated 16.08.2019 has been appended to the application.
CAN 2 of 2021 is allowed. Registry is directed to effect change in the cause title.
Registrar (Listing) is directed to incorporate the name 2 of the learned advocate for the respondents appearing in the matter in the cause list when the matter is listed.
Let the matter be listed on 8th December, 2021.
(T. S. Sivagnanam, J.) (Hiranmay Bhattacharyya, J.)