- (1.) Ld. Counsel for the petitioners and the respondent nos. 3, 4, 5, 8, 13, 14 and 16 are present.
(2.) I.A. No. 473/KB/2017 has been moved to rectify the order dated 22/03/2017. We do not find any error in the order and no correction is needed. Hence I.A. No. 473/KB/2017 is dismissed.
(3.) I.A. No. 312/2017 has been filed for appointing a Special Officer/Receiver/Administrator to look after the affairs of the Company. This I.A. Can be disposed of along with the C.P. There is no need to pass any order now which will be taken up along with the C.P.;