CHAMBAL FERTILISERS AND CHEMICALS LIMITED Vs. ARUN TIWARI

JUDGEMENT

(1.) The point involved in the present petition is very short and precise.

(2.) The petitioner herein filed a suit seeking recovery of Rs.89.00 lacs. Though, the suit was filed under Order XXXVII CPC but it was converted into a Regular suit.

(3.) The petitioner is aggrieved by the fact that his application seeking restoration of the suit has been dismissed, without appropriately appreciating the reasons.