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IA/125/ND/2024
This is an application filed under Rule 154(1) r/w Rule 11 of the NCLT Rules, 2016 wherein the applicant has requested for rectification of typographical/clerical errors in the final order dated 26.02.2024. The applicant has submitted that a copy of the present application was served on the respondent. However, there is no representation on behalf of the respondent at the time of hearing of the matter. Let the applicant/petitioner counsel may once again serve a copy of this application i.e. IA/125/ND/2024 on the respondent before the next date of hearing. Court Officer, NCLT, New Delhi, Court No.IV, may arrange to forward the hard copies of the pleadings as filed before the Tribunal by both the parties to enable this Tribunal to dispose of the present application on merits and to pass necessary rectified order, if required. Let the matter be posted after two weeks.
Let the matter be posted to 10.05.2024 at 11:00 AM.