Tribunals and CommissionsDivision Bench(2025) 01 NCLAT CK 1655

Romi Datta Shareholder of Sahara Q Shop Unique Products Range Ltd. vs Sigma Supply Chain Solutions Pvt. Ltd.

National Company Law Appellate Tribunal · Decided on 13 January 2025

HON’BLE JUDGES
Ashok Bhushan, Chairperson · Barun Mitra, Member (T)
RESULT
Allowed
CASE NUMBER
I.A. No. 55 of 2025 In Company Appeal (AT) (Insolvency) No. 1652 of 2023

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Judgment

7 paragraphs · 125 words

13.01.2025: I.A. No. 55/2025

1.

This is an Application praying for correction in the Judgment and Order of this Tribunal dated 26.11.2024 in Comp. App. (AT) (Ins.) No. 1652/2023.

2.

Learned Counsel for the Applicant submits that in Paragraph 2, Page 3 of the Judgment the amount has been incorrectly mentioned Rs.1.75 Crore which ought to be Rs.4.75 Crores.

3.

The aforesaid figure i.e., Rs.1.75 Crore is corrected as Rs.4.75 Crores.

4.

Applicant further submits that in the appearance the name of Counsel for the Respondent Mr. Kumar Ankur has been wrongly mentioned as Kumar Anurag. Let the name of the Respondent Kumar Anurag be corrected as Kumar Ankur.

Order corrected accordingly. Application disposed of.

Let the corrected copy of the Order be also uploaded.