- (1.) In clause (i) at page 1 of the order of this Court dated 11 January 2019, the rate of interest which has been recorded as 9% per annum is evidently a typographical error. It is common ground between learned counsel appearing for both the appellant and the respondent that the order when dictated in Court provided for interest @ 12% per annum. Clause (1) shall accordingly stand corrected to read 12% per annum instead of 9% per annum.
(2.) In view of the above correction, time for making the payment of the first instalment is extended until the end of February 2019 on the request of the appellant. However, there shall be no extension with regard to the subsequent instalments payable under the order of this Court.
(3.) M.A.No.284/2019 stands disposed of accordingly.;