(1.) It is pointed that in Paragraph 4 of the common oral order dated 29.2.2016, instead of words "...have no objection...", the words "...have objection..." are mentioned.
(2.) In view of the above, Paragraph 4 of the aforesaid order shall be substituted and read as under:
(3.) Registry is directed to issue a fresh writ of the common oral order dated 29.2.2016 containing the abovementioned corrections.