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Judgment
The present application has been filed by the respondent for correction of paragraph no. 6 of our order dated August 31, 2021. For the reasons stated in the application, the application is allowed. Necessary correction is carried out in paragraph no. 6 of our order dated August 31, 2021 and is replaced as under:
"6. The company has filed one appeal and the directors have filed another appeal. Since the issue is common and it arises from a common order, therefore both the appeals are being taken up together."
The present matter was heard through video conference due to Covid-19 pandemic. At this stage it is not possible to sign a copy of this order nor a certified copy of this order could be issued by the Registry. In these circumstances, this order will be digitally signed by the Private Secretary on behalf of the bench and all concerned parties are directed to act on the digitally signed copy of this order. Parties will act on production of a digitally signed copy sent by fax and/or email.