Ashis Kumar Chakraborty, J. - (1.) The matter is mentioned at the instance of the petitioner for correction of a typographical error which has crept in the order dated February 9, 2018 passed in this application.
(2.) In the fourth line at first page and in the first paragraph at page 2 of the said order dated February 9, 2018 the case in which the impugned award dated September 25, 2017 has been passed by the West Bengal State Micro Small Enterprises Facilitation Council has wrongly gone down as Case no.164 of 2018, but, in fact, the same was Case no.164 of 2010.
(3.) Let, the description of the case in which the impugned award has been passed by the above Council, as mentioned at the first and second page of the order dated February 9, 2018 be corrected as Case no.164 of 2010.;