N.G. SUBBARAYA SETTY Vs. CANARA BANK

JUDGEMENT

(1.) THE instant petition is filed challenging the judgment dated 20.07.2013 passed by the 42nd Addl. City Civil and Sessions Judge in Misc. No. 81/2011.

(2.) HEARD the learned counsel for the petitioner regarding admission.

(3.) LEARNED counsel for the petitioner has drawn the attention of this Court to the order dated 29.10.2013 passed by this Court while issuing notice to the respondents on this revision petition. On 29.10.2013, this Court had issued notice to the respondents for the limited purpose of examining as to whether the trial Court could have condoned the delay in filing the application without imposing any condition. Hence, it is argued that this aspect will have to be considered.