FOUNDRY VISIONMONGERS LTD. Vs. GITANJALI SEHGAL AND ORS.

JUDGEMENT

(1.) I.A. No.12864/2015 (joint application u/O XXIII R 3 CPC)

(2.) Counsel for the plaintiff states that in view of the submission made by learned counsel for the Century Communication Limited, she may be permitted to give up the relief against the defendant No.1 and file an amended memo of parties by correctly describing the defendant No.2 as "Century Communication Limited".

(3.) Needful shall be done within two days, with an advance copy to the other side.