National Company Law Appellate Tribunal
Nikhil Mehta & Sons (Huf) & Ors vs Amr Infrastructure Ltd on 9 August, 2017
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, NEW DELHI
Company Appeal (AT) (Insolvency) No. 7 of 2017
IN THE MATTER OF:
Nikhil Mehta & Sons (HUF) & Ors. .Appellants
Vs.
AMR Infrastructure Ltd. .Respondent
Present: For Appellants:- Mr. Varun Kathuria, Advocate
ORDER
09.08.2017- Ld. Counsel for the appellant pointed out the following omissions/ typographical errors as occurred in the judgment dated 21st July, 2017:
(i) In the cause title of the judgment, in place of "Nikhil Mehta & Sons (HUF) & Ors. V. AMR Infrastructures Limited" it has been wrongly typed as "Nikhil Mehta & Sons v. AMR Infrastructures Limited".
(ii) Similarly, in the second last line of paragraph no.2 of the judgment, the name of the project has been wrongly mentioned as "Kessel-I Valley, one Mall and One Home" instead of "Kessel-I Valley, I Mall and I Homes".
(iii) It is also pointed out that in the second line of para 21 of the judgment it is wrongly typed as "the amount deposited by "investors"
including the appellants as has been shown as committed return...." in place of "the amount to be paid to the "investors" including the appellants as committed returns/assured returns has been shown as Commitment charges...".
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We accordingly direct to read the cause title as "Nikhil Mehta & Sons (HUF) & Ors." in place of "Nikhil Mehta & Sons V. AMR Infrastructure Limited."
It is also ordered to read "Kessel-I Valley, I Mall and I Homes" in place of "Kessel-I Valley, one Mall and One Home" in the second last line of paragraph no. 2 of the judgement.
It is further ordered to read "the amount to be paid to the "investors" including the appellants as committed returns I assured returns has been shown as Commitment charges..." in place of "the amount deposited by "investors" including the appellants as has been shown as committed return...." in the second line of para 21 of the judgment.
The Registry is directed to make necessary typographical corrections in the judgment dated 21St July, 2017 as pointed out and ordered above. The judgment dated 21St July, 2017 stands corrected to the extent above. Let corrected certified copy of the judgment be forwarded to the parties.
(Justice S.J. Mukhopadhaya) Chairperson (Mr. Balvinder Singh) Member(Technical) ar