- (1.) This is an application seeking modification of the order dated 25.5.2011 passed by this Court. In the aforesaid order we have already opined that repeated petitions have been filed on the same cause of action which have been upheld by Hon'ble the Supreme Court by dismissal of the Special Leave Petition. The application under Order IX Rule 9 of the Code of Civil Procedure, 1908 was not maintainable and the same was dismissed. There is no ambiguity in the aforesaid order nor it requires any clarification. The application is complete mis-use of the process of the Court. Dismissed.;