Bombay High Court
Dvb Group Merchant Bank (Asia) Ltd vs Dvb Bank Se And Ors on 22 November, 2022
Author: N. J. Jamadar
Bench: N. J. Jamadar
31-IA-3548-22+.DOC
Sayali Upasani
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ADMIRALTY AND VICE ADMIRALTY JURISDICTION
INTERIM APPLICATION NO.3548 OF 2022
IN
ADMIRALTY SUIT NO.41 OF 2015
DVB Asia Ltd ...Applicant
In the matter between
DVB Group Merchant Bank (Asia) Ltd & Anr ...Plaintiffs
Vs.
M.V. "Malaviya Twenty Three" & Ors ...Defendants
Mr. Rahul Narichania, Sr. Adv a/w Ms. Pratiksha Avhad i/b
Mulla & Mulla & Craigie Blunt & Caroe, for Applicant.
None for Defendants.
CORAM: N. J. JAMADAR, J.
DATED : 22nd NOVEMBER, 2022 PC:-
1. Heard the learned Counsel for the applicant.
2. This application is taken out to amend the plaint so as to incorporate the change in the corporate name of the plaintiff No. 1.
3. The application is supported by certificate issued by Accounting and Corporate Regulatory Authority, Singapore, with whom the plaintiff No. 1 is registered.
4. The proposed amendment is essentially consequential to the change in the corporate name of the plaintiff No.1. It 1/2 ::: Uploaded on - 23/11/2022 ::: Downloaded on - 23/11/2022 19:54:13 ::: 31-IA-3548-22+.DOC neither changes the nature of the suit nor there is potentiality of prejudice to the defendants.
5. Thus, Application stands allowed in terms of prayer Clause "a".
6. Necessary amendment be carried out within one week and copy of the amended plaint be served on the defendants within three weeks thereafter.
7. Application stands disposed.
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