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Judgment
CA NO.51/2023
Ld. Authorized Representative for the Applicant Company is present physically.
This application has been filed for correction of minor typographical errors in the first motion order dated 05.10.2023 to the extent that in para 18, sub-para ii.(c), at column no.2 ‘for the quorum for the meetings’, the name of the company, has been mentioned ‘Jovees Herbal Care India Limited.’. However, the name of the company should have been ‘Jovees Herbal Care Private Limited’, which is the Applicant/ Resulting Company No.1.
In view of the aforesaid averments made in the application, we hereby clarify that at the above said place in the first motion order dated 05.10.2023, in place of ‘Jovees Herbal Care India Limited’ at column no.2 in para 18, sub-para ii. (c), the name of the company be read as ‘Jovees Herbal Care Private Limited.’
Rest of the order would remain the same.
Accordingly, CA No.51/2023 stands disposed off.