GSL (INDIA) LIMITED Vs. MEGNA LEASING LIMITED

JUDGEMENT

(1.) A note speaking to minutes has been circulated stating that in a bunch of cases decided on 28.9.98 in Company Petition No. 295 of 1996, though the principal judgment has been delivered in Company Application No. 228 of 1998 GSL (India) Limited Vs. Bayer ABS Limited, in which only notice has been issued, by inadvertent mistake. Number of applications have been wrongly mentioned as Civil Application No. 217 of 1998 resulting in giving the name of respondent also incorrectly as Megna Leasing Limited. This mistake has resulted in consequential mistake in orders passed in the remaining applications by giving reference as aforesaid with incorrect particulars.

(2.) The mistake is apparent and inadvertent and the particulars of the case are required to be corrected in respective orders.

(3.) It is ordered that in the title of decision pronounced on 28.9.98 as in Company Application No. 217 of 1998 GSL (India) Ltd. Vs. Megna Leasing Ltd. necessary corrections shall be made by substituting Company Application No. 228 of 1998 in place of Company Application No. 217 of 1998 and the respondent's name be substituted with Bayer ABS Ltd. in place of Megna leasing Limited.