Prabir K.Majumdar J. - (1.) This application is for recalling the order dated 15th June, 1987 passed by me dismissing the suit for non-prosecution.
(2.) On or about 1st February, 1980 the plaintiff instituted this suit against the defendants, inter alia, for leave under Clause 12 of the Letters Patent; Decree against the defendants or such of them as may be held liable to the plaintiff for the sum of Rs. 14,37,400.23 p. Declaration that the sum of Rs. 9,33,377.16 is payable by the defendant or either of them to the plaintiff and decree directing the, defendants to pay the sum of Rs. 9,33,377.16 p. along with interest thereon from 31st January, 1977 at the rate of 18% per annum until payment; Interim and further interest. Costs and other reliefs.
(3.) On or about 10th April, 1980 the plaintiff made an application for summary judgment and there was also an application by defendant No. 1 for revocation of leave under Clause 12 of the Letters Patent. Both the said applications were disposed of by giving direction for expeditious hearing of the suit.;