CONTINENTAL METALLOID PVT LTD Vs. ADITYA ALLUMINIUM

JUDGEMENT

(1.) Pursuant to order dtd. 11/2/2021, the petitioners have placed on record the copy of the orders dtd. 7/11/2019, 5/12/2019, 29/1/2020 and 18/2/2020 in CC No. 471089/2016.

(2.) It appears that there is a typographical error in the order dtd. 11/2/2021 directing to the effect that the copy of order dtd. 19/10/2020 mentioned in order dtd. 19/12/2020 of the learned trial Court be placed on record in as much as the copy of the order dtd. 19/10/2020 was already on record at page 26 and the order that was requisite to be filed in terms of the mentioning thereof in order dtd. 19/12/2020 of the learned Trial Court was the order dtd. 18/2/2020, a copy of which has been placed on record now on behalf of the petitioner. The mention of the aspect that " it is considered essential that the copy of the order dtd. 19/10/2020 mentioned therein ", is directed to be rectified in terms of Sec. 362 of the Cr.P.C, 1973 to the effect "it is considered essential that a copy of the order dtd. 18/2/2020 be placed on record''.

(3.) Submissions have been made on behalf of either side.