Mridula Bhatkar, J.:— This matter is moved by way of speaking to the minutes in the order dated 4th December, 2014.
2. In the order dated 4th December, 2014, paragraph 9 clause (iv) of the operative order reads as under:
“Deed of Conveyance of the land to the extent of the building to be executed within nine months from today.”
the same is to be substituted as under:
“Deed of Conveyance of the land to the extent of the building, i.e., 2700 sq. mtrs. as per the plan approved and certificate of Architect of respondent no. 1 to be executed within nine months from today.”
3. The said order stands modified accordingly.
