- (1.) Heard Shri W.H. Khan, learned counsel for the petitioner.
(2.) Petitioner before this Court is stated to have taken certain financial assistance from State Bank of India. Because of his having failed to return the financial assistance, the bank instituted Civil Suit no.61 of 1991 for realisation of a sum of nearly Rs.12.00 lacs.
(3.) The suit against the petitioner was decreed ex-parte on 27.5.1994. The petitioner made an application under Order 9 Rule 13 along with an application under Section 5 of the Limitation Act on 9.2.1996 for recall of the ex-parte decree.;