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Judgment
The instant application for correction/modification/rectification of the order dated 21.04.2026 is filed by the respondent DCB Bank Limited. It is stated that the Clause 4 (i)(c) at page no. 2 and the para 4 at page no. 3 of the order dated 21.04.2026 are required to be corrected. It is stated that in Clause 4(i)(c) the word 'respondent' should be replaced by the word 'appellant' and the said clause be read as under:-
'It is further agreed that the balance of amount shall be paid by the appellant on or before 30.06.2026.'
The para 4 at page 3 of the order is also having one error i.e. in the last line the word 'appellant' is to be replaced by the word 'respondent' as it was agreed that the pre-deposit amount along with accrued interest was to be released to the respondent DCB Bank Limited. It is prayed that the para 4 at page 3 of the order be read as under:-
‘In view of the above, the present appeal is disposed of. However, in case any default is committed by either of the parties, the concerned parties shall be at liberty to revive the appeal. Registry of this Tribunal is directed to release the pre-deposit along with accrued interest to the respondent immediately.’
In view of the above submission and after going through the entire order dated 21.04.2026, corrections as sought for in the present application are allowed. The application stands disposed of.