- (1.) Heard counsel for the plaintiff and V. M. Sahai, counsel for the defendants.
(2.) By an order dated January 22, 1996, annexure 1 to the supplementary affidavit, the defendant-bank was directed to renew the cash credit limit agreement of the plaintiff for one year more, the plaintiff was directed to render full and regular account of transactions of sale to the defendant-bank and also it is said in the impugned order that the defendant will operate the plaintiff's account in accordance with rules and that the plaintiff will make repayment to the defendant-bank in accordance with rules.
(3.) Thereafter, an application was made by the defendant-bank for recalling the order dated January 22, 1996, on the ground that the plaintiff failed to comply with the directions as contained in the injunction order dated January 22, 1996, which was passed after hearing both the parties by the court.;