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Judgment
(Hybrid Mode)
[Per: Arun Baroka, Member (Technical)]
This is an application filed by the Applicant – Original Respondent No.3 i.e. Zen Agrifoods LLP bearing I.A. No. 4112 of 2026 in Company Appeal (AT) (Insolvency) No. 2273 of 2024. Applicant brings to our notice certain typographical errors, which have happened in the order of this Appellate Tribunal dated 25.03.2026. I.A. No. 4112 of 2026 prays for the following:
“a) This Hon'ble Tribunal be pleased to rectify the typographical errors by substituting the words "Respondent No.3 i.e. Zen Agrifoods LLP” mentioned in paragraphs 1 and 49 of its judgment dated 25.03.2026 in Company Appeal (AT) (Ins) No.2273 of 2024 with the words "Respondent No.2 i.e. Mr. Bismillahkhan Ayubkhan Pathan"; and/or
b) Pass any order as this Hon'ble Tribunal may deem fit in the facts and circumstance of the present case and in the interest of justice.” I.A. No. 4112 of 2026 in Company Appeal (AT) (Insolvency) No. 2273 of 2024 2 of 3
The Learned Counsels for both sides were present and the Respondent has no objection, if the prayer is allowed. Accordingly, in the order dated 25.03.2026 in paragraphs No. 1 and 49 instead of the words “Respondent No.3 i.e. Zen Agrifoods LLP”, we allow the substitution with “Respondent No.2 i.e. Mr. Bismillahkhan Ayubkhan Pathan”.