HDFC BANK Vs. DEEPTI BHATIA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) The present revision petition challenges the impugned order dtd. 17/4/2021 passed by the Ld. CJ, Northwest District, Rohini Courts (hereinafter "Trial Court" ) in Civil Suit No.1164/2017 titled HDFC Bank v. Deepti Bhatia. By the impugned order, the objection as to territorial jurisdiction raised by the Petitioner/HDFC Bank has been rejected by the Trial Court.

(3.) The petition arises out of a suit for declaration and mandatory injunction wherein the Respondent/Plaintiff (hereinafter "Plaintiff" ) prays for a declaration that the Termination Letter dtd. 31/5/2017 by which she was terminated from the services of HDFC Bank, as null and void. Further, she prays for reinstatement in service with all consequential benefits.