JUDGEMENT
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(1.) C.A. No. 314(PB) /2017 This is an application seeking a limited amendment in respect of the mistake committed in the total amount calculated in part IV in column 2 under the caption 'Particulars of Financial Debt', The total amount shown with ball pen is Rs. 2081,44,52,368/- whereas the correct total amount works out to be Rs. 2801,44,52,368/-(Rupees Two Thousand Eight Hundred and One Crore Forty Four Lakhs Fifty Two Thousand Three Hundred and Sixty Eight) .
(2.) As amendment is clerical in nature we do not wish to issue notice to the other side. It is patent from the figures as now suggested by seeking amendment. Therefore, we accept the prayer for amendment of part IV in column 2 of the petition and the total amount may be substituted as Rs. 2801,44,52,368/- (Rupees Two Thousand Eight Hundred and One Crore Forty Four Lakhs Fifty Two Thousand Three Hundred and Sixty Eight) .
(3.) However, the same shall be subject to payment of Rs. 25,000/- as cost. As a consequence, the order dated 07.08.2017 be also corrected.;
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