NEOTI DEBNATH Vs. ORIENTAL INSURANCE CO. LTD.

JUDGEMENT

(1.) IA No.: CAN 1 of 2024 is filed praying for amendment of the name of the appellant no.1 as also for amendment of the address of the appellant nos.1 and 2. On hearing both side IA No.: CAN 1 of 2024 stand allowed, the same being formal in nature.

(2.) Let the name of the appellant no.1 and address of the appellant nos. 1 and 2 be amended.

(3.) Necessary note may be made immediately in the cause title.