KULDEEP SINGH Vs. ORIENTAL BANK OF COMMERCE

JUDGEMENT

(1.) It is necessary, in my opinion, to collate all the prayers, and orders passed thereon by different Courts, in order to demonstrat the vexatious and mala fide nature of the preent application for recalling orders previously passed in this Suit.

(2.) The prayer in this application is for the restoration of I.A. 2311/2000 which was disposed off on 9.3.2000 in the following words:

(3.) The application is dismissed with costs of Rs. 2000.00-." The prayers in the present application are as under: