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Calcutta High Court

Itd Cementation India Limited vs Hindustan Steelworks Constructions ... on 27 October, 2025

OCD-10
                              ORDER SHEET

                      IN THE HIGH COURT AT CALCUTTA
                           COMMERCIAL DIVISION
                               ORIGINAL SIDE

                          IA NO. GA-COM/7/2025
                            In CS-COM/72/2025

              ITD CEMENTATION INDIA LIMITED
                           Vs
     HINDUSTAN STEELWORKS CONSTRUCTIONS LTD. & ANR.



 BEFORE:
 The Hon'ble JUSTICE KRISHNA RAO
 Date : October 27, 2025.

                                                                Appearance:
                                                          Mr. P. Ghose, Adv.
                                            Mr. Avishek Roy Chowdhury, Adv.
                                                            ...for the plaintiff

                                                          Mr. Anil Dhar, Adv.
                                               Mr. Saptarshi Mukherjee, Adv.
                                                  Mr. Tirthankar Nandi, Adv.
                                                    ...for the defendant No. 2


    1.

Counsel for the plaintiff has filed the present application being GA-COM/7/2025 praying for changing the name of the plaintiff company from "ITD Cementation India Limited" to "Cemindia Projects Limited".

2. He submits that after the filing of the suit, as per the application filed by the plaintiff, the Government of India, Ministry of Corporate Affairs, has changed the name of the plaintiff company "ITD Cementation India Limited" to "Cemindia Projects Limited".

3. Considered the submission made by the Counsel for the plaintiff.

2

4. Perused the order passed by the Government of India, Ministry of Corporate Affairs dated 20th August, 2025.

5. This Court finds that the amendment as sought for by the plaintiff for correction in the name of the plaintiff company is formal in nature and will not change the nature and character of the suit and will not prejudice the defendant.

6. Accordingly, Prayers (a) to (c) of the Master's Summons are allowed.

7. GA-COM/7/2025 is disposed of.

(KRISHNA RAO, J.) Sbghosh