- (1.) Ld. Resolution Professional (RP) and the Ld. Counsel for the operational creditor are present
(2.) Ld. RP has moved C.A. (IB) No. 435/KB/2017 for rectification of certain typographical error at page 1 in the order dated 23/08/2017 wherein the address of the corporate debtor has been inadvertently mentioned as "Link Road, Cuttack 753012, site office at Arjeepalli, via Chatrapur, Ganjam 761020". On perusal of the order it appears that in the order address of the corporate debtor has been mentioned as "Link Road, Cuttack 753012, site office at Arjeepalli, via Chatrapur, Ganjam 761020" which should be read as "14, Netaji Subhas Road, Kolkata 700001, West Bengal, India".
(3.) The above rectification of order has been made in terms of power conferred upon the Tribunal under Rule 154 of the NCLT Rules, 2016.;