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Tribunals and CommissionsDivision Bench(2022) 10 NCLT CK 0025

Johnson & Johnson Private Limited Vs

National Company Law Tribunal · Decided on 21 October 2022

HON’BLE JUDGES
Kishore Vemulapalli, Member (J) · Manoj Kumar Dubey, Member (T)
RESULT
Disposed Of
CASE NUMBER
CA 555/2022 In C.P.(CAA)/143(MB)2022
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Judgment

9 paragraphs · 126 words

CA 555/2022

1.

Mr. Ravi Kadam, Ld. Sr. Counsel a/w Mr. Tapan Deshpande appeared on behalf of the Applicant present.

2.

This is an Application filed by the Applicant for rectification/modification in order dated 14.10.2022 passed in CP (CAA)143(MB)/2022.

3.

Ld. Sr. Counsel for the Applicant submits that at para 17 in line 6 & 7, the appointed date is inadvertently mentioned as 01.04.2023 in place of 02.01.2023.

4.

Heard. The Corrigendum order is hereby follows: -

The Appointed date in the order dated 14.10.2022 passed in CP (CAA)143(MB)/2022 shall be read as 02.01.2023.

5.

Rest of the order remain unaltered.

6.

The statutory authorities are directed to act as per this order.

7.

In view of above directions, the Application is allowed and disposed of.