Tribunals and CommissionsDivision Bench(2023) 06 NCLT CK 0061

ICICI Bank Limited Vs Ushdev Engitech Limited

National Company Law Tribunal · Decided on 19 June 2023

HON’BLE JUDGES
Kuldip Kumar Kareer, Member (J) · Anuradha Bhatia, Member (T)
RESULT
Disposed Of
CASE NUMBER
IA/2549/2023 In C.P. (IB)/119(MB)2021

AI Structured Summary

Not yet generated for this judgment

Judgment

3 paragraphs · 122 words

IA 2549/2023 – Adv. Shrishti Agnihotri appeared for the applicant. The present application is filed by Mr. Sudip Bhattacharya, IRP of Ushdev Engitech Limited under Rule 154 of the NCLT Rules, 2016 seeking rectification of the order dated 26.04.2023.

Heard on IA No. 2549/2023 for the correction of the admission order dated 26.04.2023. It has been pointed out that inadvertently due to typographical mistake instead of 26.04.2023 the order of pronouncement has been mentioned as 26.04.2022 which needs to be corrected. Since the mistake is of typographical in nature the same can be rectified. Accordingly, IA No. 2549/2023 is allowed and the date of pronouncement is corrected from 26.04.2022 to 26.04.2023.

With the aforesaid, IA No. 2549/2023 is allowed and disposed of.