Mohan M. Shantanagoudar, J. - (1.) After pronouncement of the judgment learned counsel for the appellant while mentioning in the court drew the attention of the Court to typographic mistake, that while allowing Civil Appeal Nos. 3330 of 2018 and 3331 of 2018, the dismissal of the Civil Appeal No. 3332 of 2018 filed by BVG India Limited is not mentioned in the said judgment, therefore, the same is to be corrected. On verification, we find that the said submission is justified.
(2.) Hence, Para 52 of the judgment (operative portion) is to be substituted by the following:
(3.) Accordingly, it is made clear that Civil Appeal Nos. 3330 of 2018 and 3331 of 2018 are allowed. Consequently, Civil Appeal No. 3332 of 2018 filed by BVG India Limited stands dismissed. There shall be no order as to costs.;