JUDGEMENT
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(1.) T.C.P. No. 1245/I&BC/NCLT/MB/MAH/2Q17
The Learned Representative of the Petitioner is present.
(2.) Through a Praecipe a rectification is sought.
(3.) Corrigendum is to be issued.lnstead of the words "Advance Logistics" the correct name is "Avance Logistics". Henceforth the name of the Respondent debtor shall be read as corrected.;
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