RAJ KUMAR NAIR Vs. UCO BANK

JUDGEMENT

(1.) The present petition has been filed under Article 227 of the Constitution of India impugning the orders dtd. 11/4/2023 and 17/10/2023 passed by the Learned District Judge (Commercial), North West, Rohini, Delhi (in short "Commercial Court") in CS(COMM) No. 134/2020 titled as "UCO Bank vs Triveni Fashion" whereby the written statement of the petitioner herein was not taken on record in absence of any application for condonation of delay being filed and subsequently, the application for condonation of delay was filed along with an application seeking review of the order dtd. 11/4/2023, was dismissed with a cost of Rs.5,000..00

(2.) The petitioner herein is the proprietor of the firm M/s Triveni Fashion which was engaged in the manufacturing of garments. The firm was set up and managed by petitioner's father but was registered in the petitioner's name.

(3.) The respondent is a commercial bank and a Government of India undertaking with its Corporate Office at 10, BTM Sarani, Kolkata 700001 and having its branch office, amongst other places, at Ayodhya Chowk, F26/13, Sector 7, Rohini, Delhi.