ENGINEERS COMBINE Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) HEARD Shri C. Mascarenhas, the learned Counsel appearing for the petitioner, Shri S. Redkar, the learned Counsel appearing for respondent no.1 and Shri M.S. Sonak, the learned Counsel appearing for respondent no.2.

(2.) AT the outset, Shri C. Mascarenhas, the learned Counsel appearing for the petitioner, upon instructions, seeks to delete grounds at para 14(e) of the petition. Leave granted. Amendment to be carried out forthwith.

(3.) THE above petition challenges the order passed by the learned Civil Judge Junior Division at Margao date 24/11/2011 whereby the application filed by the petitioner to recall an order passed by the learned Judge dated 23/06/2011 came to be dismissed.