VEENA JAIN Vs. PRAVEEN JAIN

JUDGEMENT

(1.) Learned counsel for HDFC Bank states that in terms of the directions issued vide order dtd. 16/2/2024, the HDFC Bank has provided the details in the suit sought by the plaintiff in I.A. No. 5030/2023. He states that in view of the aforesaid compliance, the HDFC Bank be discharged from further appearance.

(2.) Learned counsel for the plaintiffs states that he has no objection to the said request of the HDFC Bank and in fact by a separate I.A. No. 33188/2024, the suit has itself been settled between the plaintiffs and the defendant.

(3.) In view of the aforesaid compliance and submission of the learned counsel for the plaintiff, the HDFC Bank is hereby discharged.