- (1.) The defendant no. 11 seeks recalling of a judgment dated March 20, 2015 resulting in a decree passed in the suit.
(2.) It is contended on behalf of such defendant that, he was denied a reasonable opportunity of hearing on March 20, 2015. The order records statements which have not been made by the learned Advocates appearing on behalf of the defendant. The order also does not correctly record the events occurring on that date in Court. The defendant seeks correction of such portions of the order. The defendant also seeks an opportunity to be heard as the incidents narrated in the application, according to the defendant, did not allow such defendant a reasonable opportunity of hearing.
(3.) On the date when the application was taken up for hearing I did not have the determination to hear a suit. However, since the application seeks rectification of recordings made in the order passed by me relying on (State of Maharashtra v. Ramdas Shrinivas Nayak & Anr, 1982 AIR(SC) 1249), (Shankar K. Mandal & Ors. v. State of Bihar & Ors, 2003 9 SCC 519) and (Mohd. Akram Ansari v. Chief Election Officer & Ors, 2008 2 SCC 95) it is contended that, the application is maintainable before.;