Magma Fincorp Ltd vs Raju Singh
2022 Latest Caselaw 761 Cal/2

OD-11
                                     IA NO. GA/1/2022
                                      In EC/377/2018
                            IN THE HIGH COURT AT CALCUTTA
                             Ordinary Original Civil Jurisdiction
                                       ORIGINAL SIDE
                                   (Via Video Conference)


                                   MAGMA FINCORP LTD
                                          Vs
                                      RAJU SINGH

  BEFORE:
  The Hon'ble JUSTICE RAVI KRISHAN KAPUR

Date : 4th March, 2022.

Appearance:-

Mr. K.K.Pandey, 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/377/2018 appear on 11 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) within a period of four weeks from date.

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

on the judgment-debtor 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.) D.Ghosh