National Company Law Appellate Tribunal
Dmi Finance Private Limited vs Chandgi Ram Real Estate Consultants ... on 30 September, 2022
Author: Ashok Bhushan
Bench: Ashok Bhushan
NATIONAL COMPANY LAW APPELLATE TRIBUNAL, PRINCIPAL BENCH,
NEW DELHI
I.A. No. 3176 of 2022 in
Company Appeal (AT) (Insolvency) No. 1079 of 2021
IN THE MATTER OF:
DMI Finance Pvt. Ltd. ...Appellant
Versus
Chandgi Ram Real Estate Consultants Pvt. Ltd. & Anr. ...Respondent
Present:
For Appellant: Mr. Vipul Ganda, Mr. Sumit Chander, Ms. Abhipsa
Mohanty, and Guresha Bhamra, Advocates
For Respondent: Ms. Akanksha Singh, Advocate for R-1
Mr. Shashwat Anand, Mr. Shashwat Parihar, Mr.
Adya Singh, Mr. Dhruva, Advocates for R-2
ORDER
30.09.2022: This is an application I.A. No. 3176 of 2022 praying for correction (typographical mistake) in the judgement dated 21.07.2022 in Company Appeal (AT) (Insolvency) No. 1079 of 2021 with Company Appeal (AT) (Insolvency) No. 73 of 2022. In the second line of the order which reads in "IA 2435/2021 filed By M/s. DMI Finance Limited", error is that application was filed by Respondent No. 1 i.e. Chandgi Ram Real Estate Consultants Pvt. Ltd. and not by M/s DMI. The first line of the order is corrected and shall be read as follows:-
"In IA 2435/2021 filed by Chandgi Ram Real Estate Consultants Pvt. Ltd.".
Order is corrected accordingly.
[Justice Ashok Bhushan] Chairperson [Justice M.Satyanarayana Murthy] Member (Judicial) [Mr. Barun Mitra] Member (Technical) ss/nn