LAXMAN INDUSTRIES LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) The present Applications have been filed on behalf of the Appellants/ Applicants in the Appeals herein, under Order VI Rule 17 of the Code of Civil Procedure, 1908, (also referred to as 'the Code') read with Sec. 151 of the Code of Civil Procedure, 1908, seeking Amendment of their respective Appeals with respect to the amounts claimed for the acquisition of their respective lands.

(2.) The Appellants have sought the following reliefs in the present Application.

(3.) At the outset, it is noted that the Appellant herein, Laxman Industries Limited, was formerly known as M/s Sylvania and Laxman Ltd. The change in the name of the Appellant stands recorded in terms of the Order dtd. 20/2/2025.