ANGELO BROTHERS (IN LIQN) & ANR Vs. STATE

JUDGEMENT

(1.) This matter has been directed to be listed today on the basis of a note prepared by the Registrar-in-Charge, Original Side dated 24th January, 2018. The advocate-on-record of Hungerford Investment Trust has asked for certified copy of an order dated 4th May, 1983. This application was made in connection with C.P. 90 of 1983. In the Minute Book, however, the number of the proceeding has been recorded as C.P. 9 of 1983 though the company name is that of Angelo Brothers Ltd. as reflected in the Minute Book.

(2.) The note of the Registrar indicates that in describing the number of the petition, there was mistake in cause list as well as in the Minute Book and it should be C.P. 90 of 1983. The record of C.P 9 of 1983 was also produced and it appears that the said winding up petition relates to Cycle Corporation of India Ltd.. I accordingly direct, as prayed for by the learned Registrar-in-charge, Original Side that correction in the Minute Book ought to be effected by describing the number of the Company Petition as C.P. 90 of 1983 instead of C.P. 9 of 1983 as this was an obvious error. A copy of this order shall also be retained with the Minute Book.