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Judgment
In the order dated 12.08.2022 inadvertently there are certain typographical errors which are corrected as follows:
(a) At Page No. 1 the number of the case should be read as "CP(CAA) No. 15/Chd/HRY/2022" instead of "CP(CAA) No. 15/Chd/Hry/2021"
(b) At footnote of each page, the case number should be read as "CP(CAA) No. 15/Chd/HRY/2022" instead of "CP(CAA) No. 15/Chd/Hry/2021".
(c) At Page No. 8, at paragraph 16, the number of the case should be read as "CP(CAA) No. 15/Chd/HRY/2022" instead of "CP(CAA) No. 15/Chd/Hry/2021"
The rest of the order shall remain unchanged.
The date of filing of the certified copy of the judgement dated 12.08.2022 to Registrar of Companies shall commence after the date of receipt of certified copy of this order.
The Registry is directed to send e-mail copies of the order forthwith to all the parties for information and for taking necessary steps.
Urgent Certified copy of this order, be supplied to the parties, subject to compliance with all requisite formalities.