ARGHA CHATTERJEE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Ms. Mitra, who appears for the review petitioner, has advanced two grounds to seeks review of our judgment dtd. 12/2/2026.

(2.) Her first submission is with respect to para 14 of the judgment which reads as under:

(3.) Ms. Mitra submits that this Court erred in presuming knowledge of the judgment and decree passed on 15/4/2023 as the appellant had acquired knowledge of the said judgment and decree only when he was informed of the passing thereof by the respondent on 23/3/2024.