Supreme Court - Daily Orders
Union Of India vs Indofil Industries Ltd on 1 August, 2014
, ITEM NO.3 COURT NO.8 SECTION III
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
I.A.NO. 2 in R.P.(C) No. 904/2013 In SLP(C) No. 19481/2010
UNION OF INDIA Petitioner(s)
VERSUS
M/S INDOFIL CHEMICAL COMPANY Respondent(s)
(for amendment of cause title and office report)
Date : 01/08/2014 This application was called on for hearing
today.
CORAM :
HON’BLE MR. JUSTICE A.K. SIKRI
[IN CHAMBER]
For Petitioner(s)
Mr. Ravindra Kumar Verma, Adv.
Mr. B. Krishna Prasad, Adv.
For Respondent(s)
Mr. Shamik Sanjanwala, Adv.
Mr. Mr. Kailash Pandey, Adv.
Mr. K. V. Sreekumar ,Adv.
UPON hearing the counsel the Court made the following
O R D E R
I.A. No. 2 filed for amendment of cause title is allowed. There is change in name of the respondent company as per fresh certificate of incorporation dated 05.02.2010 issued by the Registrar of Companies, Maharashtra, Mumbai (Annexure A-1). The same may be brought on record. Learned counsel for the petitioner submits that amended memo of parties is already filed. The same may be taken on record.
Signature Not Verified Digitally signed by Vinod Kumar Date: 2014.08.07 10:51:29 IST (VINOD KUMAR) (TAPAN KUMAR CHAKRABORTY) Reason: COURT MASTER COURT MASTER