MERCANTILE BUILDING TENANTS ASSOCIATIONS Vs. CESC LTD.

JUDGEMENT

(1.) It is rightly pointed out by learned senior counsel appearing for the petitioner that it was recorded in the order dated December 13, 2021 passed by this Court that the damaged portion of the building had been demolished. However, the issue of damage was actually resolved without any such demolition taking place.

(2.) Be that as it may, let the order dated December 13, 2021 be deemed to stand corrected to the extent that the expression "by demolishing the damaged portion of the building"? appearing at the third line of the said order stands deleted. Let this order be treated to be a part of the order dated December 13, 2021 to such extent.

(3.) Learned senior counsel appearing for the petitioner submits that it has been clearly stipulated in the report, filed in the form of an affidavit on behalf of respondent nos.3 to 7, that some of the documents, which were to accompany the application for fire safety certificate, were missing in the previous application filed in that regard.