P.K.LOHRA,J. - (1.) By the instant petition, under Order 47, Rule 1 CPC, petitioner/applicant has prayed for granting undermentioned reliefs: (a) The revision petition may kindly be allowed and (b) The impugned judgment dated 17.09.2018 in civil revision petition no.125/2018 titled as Cotton Corporation Of India v. Navin Oil and Ginning Factory may be recalled and the order dated 13.3.2018 passed by Additional District Judge No.2 Sri Ganganagar in application under Order 9, Rule 13 of Code of Civil Procedure may be set aside (c) The judgment and decree dated 29.11.1997 passed by The Additional District Judge no.2 Sri Ganganagar in civil misc. case no.9/1997 titled as Cottor Corporation Of India v. Navin Oil and Ginning Factory making arbitration award dated 19.10.1995 as rule of court be restored. (d) Cost of litigation may be awarded to the petitioner. (e) Any other relief which this Hon'ble Court may deem fit and proper may also be granted in favour of the petitioner.
(2.) It appears that petitioner-applicant has titled the instant petition as review petition but has craved for reliefs which were declined by the Court while rejecting its revision petition No.125/18 by order dated 17th of September, 2018.
(3.) Be that as it may, the fact remains that the petitioner applicant being aggrieved by the order dated 13th of March, 2018 passed by Addl. District Judge No.2, Sri Ganganagar (for short, 'learned Court below'), preferred aforesaid revision petition.;