CHIYODA CORPORATION Vs. NATIONAL FERTILISER LIMITED

JUDGEMENT

(1.) This is an application by the plaintiff under S. 152 of the Civil Procedure Code for recalling and modifying the judgment and order dt. Nov. 22, 1991 passed by this Court.

(2.) The petitioner/plaintiff through the present application wants that the Suit No. 910 of 1989 which was dismissed against defendant No. 1 on the basis of the statement made by the counsel for the plaintiff be restored to its original number and be allowed to be proceeded with against defendant No. 1.

(3.) I have heard the learned counsel for the plaintiff at sufficient length and have very carefully examined the facts of the present case and have given my anxious thoughts thereto.