This praecipe is filed by the appellants seeking corrections in our order dated January 06, 2025 to add “129.2, 129.3, 129.5 to†in the first sentence
of paragraph no. 4, before “129.11â€.
2. Mr. Mihir Mody, learned advocate for the respondent has no objection. His submission is placed on record. Correction ordered. Praecipe is
accordingly disposed of.
3. Learned advocate for the appellants seek two more weeks time to deposit the amount as directed on January 06. 2025. Granted.
4. Call on March 12, 2025.
