AI Structured Summary
Not yet generated for this judgment
Judgment
Not on board. Mentioned. Taken on board.
The following corrections shall be carried out in the order dated 14 July 2017: (i) At page 2, paragraph 2(ii)(1st line), the date "20 June 2004" be changed to "28 June 2004".
(ii) At page 2, paragraph 2(ii) (4th line), the words "agreed to grant development rights to Kalpataru to develop the land by consuming" be changed to "purported to agree to grant, assign and convey to Kalpataru the Developable Land by consuming".
(iii) At page 4, paragraph 2 (iii)(d) the figure "Rs.13.90 crores" be replaced with "Rs.13.30 crores".
(iv) At page 10, paragraph 7 (7th line from the bottom), the words "Clause 5 of the MOU read with the MOU" be replaced with "Clause 5 of the MOU read with the Addendum".
(v) At page 16, paragraph 12 (2nd line), the year typed as "20904" be replaced with "2004".
The corrected original order be uploaded on the server.
