SOUMITRA PAL,J. - (1.) Learned Counsel for the parties have pointed out to this Court certain errors in the order dated 22nd December, 2011 and request that the Court may carry out the necessary correction. The necessary corrections are being carried out with the consent of the Learned Counsel for the parties.
(2.) In the third line of the order, after the words "be appointed", the words "over the estate" are added. In the fourth line, after the word "APL", there should be a "comma". In the sixth line, the word "respondents" is substituted by the word "appellants". Thereafter the sentence should be started with the words "The suggestion of the Court is" and the words "It is suggested" are deleted. In the eighth line, after the words "of the Committee" the words "is acceptable to the parties" are added. In the tenth line, after the words "for decision", the words "of the Court" are to be added. In the next page, that is, page 4, the words "an Umpire" are to be substituted by the words "the third member".
(3.) Let these corrections be incorporated in our earlier order dated 22nd December, 2011 and the order be read accordingly.;