BHARTI INFRATEL LIMITED Vs. RAGHBIR SINGH AND ORS.

JUDGEMENT

(1.) IT is stated by Mr. Jagdish Thakur, Advocate, that he has no instructions to appear on behalf of respondent No. 1.

(2.) THIS petition is directed against the order dated 30.09.2013 passed by the learned Civil Judge(Junior Division), Court No. 1, Una, whereby he dismissed the application filed by respondent No. 2 for impleadment as a party after deleting its predecessor -in -interest.

(3.) THAT subsequently Bharti Televentures Ltd. changed its name to Bharti Airtel Ltd. & consequently upon change of name of the Company from BHARTI TELEVENTURES LIMITED to BHARTI AIRTEL LIMITED, a fresh Certificate of Incorporation was issued on 4th April, 2006."