ARUN KANTI GHOSH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This is an application for review of an order dated 28th November, 2002 passed by a Division Bench of this Court in F.A.No. 91 of 1995 thereby allowing the appeal.

(2.) In this application for review, it is alleged that no notice of the appeal was ever issued from the office of this Court, nor did the applicant appear by filing any vokalatnama in the said appeal and as such, the applicant has been prejudicially affected by the ex parte order passed against the applicant.

(3.) This application for review was filed along with an application for condonation of delay on the self-same plea.