ICICI BANK Vs. SANDEEP MODGIL

JUDGEMENT

(1.) MA No. 700/2008.

(2.) HEARD learned Counsel for the parties and with their assistance record of the case has also been examined.

(3.) APPEAL is barred by time as per own showing of the appellant. Impugned order was passed on 20.3.2007in the presence of its learned Counsel. Its copy was received by the learned Counsel for the appellant. This is evident from the facts detailed in the application. Ground given for condonation of delay is, that the local representative handling Mandi Region at the relevant point of time was one Shri Gurprit Singh, Manager. He left the service of the bank in July, 2007, as such no process was initiated for the purpose of filing the appeal. There was no information with the bank regarding decision of the case. Impugned order came to the notice of the appellant when execution was levied.