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Judgment
L4/5238/2021:-
By filing this application, the applicant has prayed for necessary corrections in the order dated 05.10.2021.
Heard the Ld. Counsel appearing for the applicant.
Ld. Counsel for the applicant submits that in the second line of first paragraph and in seventh line of 3rd paragraph of the dated 05.10.2021, it is mentioned as Operational Creditor instead of Financial Creditor, whereas this application is filed under Section 7 of IBC.
Considering the submissions, since it is a typographical error, so, the same is hereby corrected and in place of Operational Creditor, in the order dated 05.10.2021, it shall be read as Financial Creditor in the second line of first paragraph and in seventh line of 3rd paragraph. The office is also directed to make necessary corrections in the order dated 05.10.202 land upload the corrected order on the website.
With this, the present applicant stands disposed of.