SONODYNE ELECTRONICS COMPANY PRIVATE LIMITED Vs. CHITTAPRIYO BOSE

JUDGEMENT

(1.) The appellant has filed two applications being CAN 9890 of 2019 in S.A. 103 of 2017 and CAN 9889 of 2019 in S.A. 102 of 2017 stating, inter alia, that previously the appellant company was registered as M/s. Sonodyne Electronics Company Private Limited. Subsequently the name of the company was changed to M/s. Sonodyne Technologies Private Limited. Therefore, M/s. Sonodyne Electronics Company Private Limited may be substituted by M/s. Sonodyne Technologies Private Limited in the Memorandum of Appeal.

(2.) The applications are practically in the nature of Order XXII Rule 10 of the Code of Civil Procdure. M/s. Sonodyne Electronics Company Private Limited is merged to M/s. Sonodyne Technologies Private Limited. Both the applications are allowed.

(3.) Department is directed to amend cause title of Memorandum of Appeal in both the appeals incorporating the name of M/s. Sonodyne Technologies Private Limited in place of M/s. Sonodyne Electronics Company Private Limited. Both the applications are thus disposed of.