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Judgment
(Hybrid Mode)
[Per : Mohammad Faiz Alam Khan (Oral)]
Heard Learned Counsel for the Appellant as well as Learned Counsel for Respondent No. 1 & 2. Perused the record.
The instant appeal has been filed by the Appellant who is the Suspended Director of the Corporate Debtor against the order dated 07.05.2026 passed by the Learned Adjudicating Authority w.r.t., I.A. (IBC) (DIS) No. 03/JPR/2026 moved in C.P.(IB) No.176/9/JPR/2019, whereby certain corrections have been made by the Learned Adjudicating Authority in Paragraph No. 3 of the order dated 06.05.2026.
At the outset, we made a pointed query to Learned Counsel for the Appellant as to how he is aggrieved by the Impugned Order, whereby only correction which is of pure clerical nature has been allowed by Learned Adjudicating Authority. No satisfactory answer however, has been given.
We have also perused the appeal, the grounds of appeal as well as the prayers sought in the appeal and are of the considered view that while passing the Impugned Order on 07.05.2026 only a small clerical error, which had erupted in the order dated 06.05.2026, pertaining to the name of the Corporate Debtor has been corrected/ rectified.
We have been also informed by Learned Counsel for the Respondents, that by passing an order on 20.07.2026 in IA No. 348 of 2026 in the same order another mistake of the identical nature has been corrected by the Learned Adjudicating Authority.
Be that as it may, in our considered opinion there may not be any grievance so far as the Appellant is concerned w.r.t the passing of the Impugned Order of dated 07.05.2026 as by passing the Impugned Order only a small correction of a pure clerical nature pertaining to the name of the Corporate Debtor has been made.
Thus, for the reasons stated herein before, we do not find any merits in the appeal and therefore, the appeal filed by the Appellant is hereby dismissed. There is no orders for Costs. Pending I.A.’s are also disposed of.