Jinan K.R., Member - (1.) Ld. Counsel for the appellant is present.
(2.) A mentioning application came up for hearing under Rule 154 of the National Company Law Tribunal Rules, 2016 for correction of typographical error in the order dated 07/02/2018. The correction as prayed for is allowed. Corrected order is to be uploaded and copy to be sent to the Registrar of Companies, Cuttack, Odisha.
(3.) Application is disposed of accordingly.;