SRIKANTA PATRA Vs. INDUSIND BANK LTD.

JUDGEMENT

(1.) Both parties are represented through their learned advocates.

(2.) There is an inadvertent error in the order dated March 20, 2026. The date of hearing and judgment has been advertently typed as "23/3/2026". The same should be corrected by deleting the date "23/3/2026" and incorporating the date "20/3/2026" in its place and stead.

(3.) The date of the order on the server shall also be corrected accordingly.