- (1.) Learned Counsel for the Petitioner and Interim Resolution Professional (IRP) appointed in the above CP mentions before this Tribunal on 14.11.2017 that the name of the Corporate Debtor has been wrongly stated in the first and subsequent pages of the Order save page No.7, as the correct name of the Corporate Debtor is "IREO Fiveriver Pvt. Ltd." instead of "IERO Fiveriver Pvt. Ltd." Taking into consideration the said representation and the error seems to be occasioned due to typing mistake and is apparent on the face of it, this Tribunal orders that the name of the company/Corporate Debtor shall stand amended wherever it has been wrongly spelt throughout the order including the cause title and the body of the order as well as at the footnote. Other things remaining the same, modified copy of the order along with above corrections shall be issued to the parties as well as to the Interim Resolution Professional to proceed further in the matter.;