Magma Fincorp Limited vs Vidhata Enterprise And Ors
2022 Latest Caselaw 434 Cal/2

ODC-16
                                 IA NO. GA/1/2022
                                  In EC/107/2021
                         IN THE HIGH COURT AT CALCUTTA
                       ORDINARY ORIGINAL CIVIL JURISDICTION
                                   ORIGINAL SIDE
                              [COMMERCIAL DIVISION]


                               MAGMA FINCORP LIMITED
                                        Vs
                            VIDHATA ENTERPRISE AND ORS

      BEFORE:
      The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 10th February, 2022.

Appearance:

Mr. Paritosh Sinha, Adv.

Mr. K.K. Pandey, Adv.

Mr. S.B. Dasgupta, Adv.

The Court : This is an application for effecting the 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 this matter appear on 5 April, 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) of the Master's Summons 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.

(RAVI KRISHAN KAPUR, J.) SK.