Magma Fincorp Limited vs M. Kaleeswari And Anr
2022 Latest Caselaw 1292 Cal/2

OD 16

                              ORDER SHEET
                             IA No.GA/1/2022
                                    In
                               EC/189/2020
                     IN THE HIGH COURT AT CALCUTTA
                   ORDINARY ORIGINAL CIVIL JURISDICTION
                              ORIGINAL SIDE


                           MAGMA FINCORP LIMITED
                                   Versus
                           M. KALEESWARI AND ANR.


  BEFORE:
  The Hon'ble JUSTICE SHEKHAR B. SARAF

Date: 6th April, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court: This is an application for effecting a change of name of the

decree-holder.

It is submitted on behalf of the decree-holder that the name the decree-

holder has changed and is now 'Poonawalla Fincorp Limited'.

In view of the aforesaid, let there be an order in terms of prayers (a) and (b)

of the Master's Summons.

Let EC/189/2020 appear on June 24, 2022.

In the meantime, the Department is directed to take all necessary steps.

The Department is also directed to carry out the aforesaid amendments in terms

of prayers (a) and (b) within a period of four weeks from date.

The decree-holder is directed to serve a copy of the amended application on

the judgment-debtors and file an Affidavit of Service on the returnable date.

In view of the aforesaid, GA/1/2022 stands disposed of.

(SHEKHAR B. SARAF, J.) B.Pal