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Judgment
An order under Section 397/398 of the Companies Act, 1956 was passed on 19th August, 2019 granting certain reliefs in the above case. In the said order, in Para 5 we refrained from issuing any orders in respect of the Applicant's prayer regarding reimbursement of expenditure claimed to have been incurred amounting to Rs. 83,768.81 (Rupees Eighty Three thousand Seven hundred Sixty Eight and paise Eighty One only), on the ground that the hard copies of the invoices with supporting vouchers were not submitted.
On being pointed out, and on a perusal of records, it is seen that on 19.09.2019, the Assistant to the Special Officer had submitted the details of the supporting bills and invoices regarding reimbursement of expenses amounting to Rs. 83,768.81 (Rupees Eighty Three thousand Seven hundred Sixty Eight and paise Eighty One only) along with hard copies, and the same are available on record. Hence, the prayer of the applicant with regard to passing of an order directing the respondents/contemnors to reimburse the expenses already incurred as above should have been allowed.
In view of this position, and within the meaning of section 420(2) of the Companies Act 2016, the mistake being apparent from the record, is hereby rectified, and para 5 of the said order shall now be read as under:
"5. As regards the prayer regarding reimbursement of expenditure ciaimed to have been incurred amounting to Rs. 83,768.81 (Rupees Eighty Three thousand Seven hundred Sixty Eight and paise Eighty One only), it is seen that hard copies of the invoices with supporting vouchers have been submitted by Mr. Ashokananda Das, Assistant to the Special Officer to this office as referred to in the letter of the Special Officer dated 17-08-2019 on this issue. In view of the above circumstances, the prayer on this ground is allowed."
Call on 23rd October 2019.