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Judgment
6 paragraphs · 93 wordsHeard learned counsel for the parties.
The order passed on 5.8.2021 suffers from typographical errors. Let the same be corrected as indicated hereinafter :
Towards the end of 3rd paragraph the date ""31.3.2021"" be corrected as ""3.3.2021"".
Similarly, the date ""23.3.2020"" in the 2nd line of 5th paragraph be corrected and read as ""3.3.2021"".
On the first page of the order in the 3rd para, 9th line, the Bank of Baroda address be corrected as ""43, 101 C"" instead of ""43, IOIC"".
The order dated 5.8.2021 is corrected to the aforesaid extent only.