THE HIMACHAL PRADESH STATE INDUSTRIAL DEVELOPMENT CORPORATION LIMITED Vs. M/S KANOI HERBALS (P) LTD. AND OTHERS

JUDGEMENT

(1.) OMP No. 4058 of 2013 The present application under Sections 151, 152 and 153 of the Code of Civil Procedure, 1908 (in short 'CPC') for 'recalling/correction/modification' of order dated 20th June, 2013, passed by this Court, has been moved, in fact, by the applicant/defendant No. 2, but wrongly stated to be on behalf of applicants/defendants No. 2 and 3. For the sake of convenience, the applicant shall hereinafter be referred to as defendant No. 2.

(2.) It shall be advantageous to notice at the very outset the aforesaid order dated 20th June, 2013, which reads as under:

(3.) Thereafter the following order came to be passed on 10.7.2012:-