Oak, J. - (1.) I agree with my learned brother that the application should be allowed. I would like to add a few words on the question of maintainability of the application.
(2.) Mr. S.N. Kakkar appearing for Sri L.N. Dalmia, objector contended that, the application under Section 151, C. P. C. is not maintainable. Mr. Kakkar advanced two reasons in support of his contention. He argued that the present applicants were not parties in Special Appeal No. 299 of 1961. Secondly, the Court has no power to alter its judgment, dated 14-2-1962.
(3.) Mr. Kakkar relied upon Order XX, Rule 3, C. P. C. Order XX, Rule 3, C. P. C. states : "The judgment shall be dated and signed by the Judge in open Court at the time of pronouncing it and, when once signed, shall not afterwards be altered or added to, save as provided by Section 152, or on review.";