BANK OF BARODA Vs. UNION BANK OF INDIA,

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 10/12/2020 whereby the application filed by the appellant as also by respondent no. 1 under Order 39 Rule 4 CPC have been dismissed.

(3.) Both applications had sought vacation of order dtd. 25/2/2013 which had been confirmed by the order dtd. 13/8/2015.