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Judgment
2 paragraphs · 62 words
ORDER
On the memo filed by the Financial Creditor for correction of the mistake in Order dated 18.09.2019, this CORRIGENDUM is hereby given for the earlier order stating instead of "dues of the Operational Creditor have been settled by the Corporate Debtor before constitution of CoC", changing it to "settlement has been arrived at between the Financial Creditor and the Corporate Debtor".