IA(I.B.C)/2353(CH)2024
This is an application filed under Rule 154 of NCLT Rules, 2016 for rectification of order dated 06.08.2024. In the second line of para No. 2 of the
order, it is stated “that on the basis of settlement, he may be permitted to withdraw the present petition†but according to learned counsel for
the applicant it was on the instructions to withdraw the present petition as the point of limitation was involved in this.
Keeping in view the facts and circumstances mentioned in the application, present application i.e. IA(I.B.C)/2353(CH)2024 is allowed and in interest
of justice, order dated 06.08.2024 is rectified to the extent, that
“in view of the statement made by learned counsel for the applicant, the petition bearing CP (IB) No. 121/Chd/Pb/2024 is dismissed as withdrawn
with liberty to avail the civil remedy, if any†correction in para No. 2 of the order dated 06.08.2024 is made accordingly
