- (1.) This matter has been placed in the list at the instance of the officer of this Court, as there appears to be typographical mistake in the order dated 28.11.2011.
(2.) The bracketed portion of the letters "(SEB)", appearing in the second, penultimate and the last paragraphs at page 2 of the said order, should be read as "(SCB)" instead and in place of "(SEB)".
(3.) Let the above corrections be incorporated in the earlier order dated 28.11.2011.;