IN RE Vs. GOV CONTROLS INDIA LTD
LAWS(NCLT)-2017-12-560
NATIONAL COMPANY LAW TRIBUNAL
Decided on December 18,2017

IN RE Appellant
VERSUS
Gov Controls India Ltd Respondents

JUDGEMENT

- (1.) Application has been filed by the petitioner praying for correction of a typographical error. The name of the petitioner has inadvertently been typed out as M/s. Gov Control Ltd. instead of M/s. Gov Control India Ltd. on the last page of the order.
(2.) The correction is made in red today by incorporating the word "India" in its name.
(3.) Ca disposed off.;


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