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Judgment
We have heard Shri Modi, the learned senior counsel for the applicants and Shri Abhiraj Arora, the learned counsel for the respondent. We find that
certain clerical errors have crept in our order dated 08.06.2021 which needs rectification as pointed out by the learned senior counsel for the
applicants. The application is accordingly allowed. The words “and is one of the six entities†in paragraph 9 at page 16 and the words “(one of
the six entities)†in paragraph 23 at page 28 and “one of the six entities, namely,†in paragraph 37 at page 39 are deleted. Necessary correction
in the original order is being carried out. The appellants may apply for a fresh certified copy of the corrected order.
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.