- (1.) The Ld. Counsel for the applicants has pointed out that in the Order dated 22-12-2017, there is a typographical error, which needs to be rectified as under: As mentioned in page 2, Point No. 1 of the Order, the name of the applicant has been mentioned as "NILKAMAL PRPERTIES PRIVATE LIMITED" which should be rectified as "NILKAMAL PROPERTIES PRIVATE LIMITED".
(2.) The above rectification has been made in the Order dated 22-12-2017 in terms of the power conferred upon the Tribunal under Rule 154 of the NCLT Rules, 2016.
(3.) Accordingly, the order dated 22-12-2017, in the matter, stands rectified as above.;