PUNJAB NATIONAL BANK Vs. SAVITRI DEVI

JUDGEMENT

(1.) For reasons mentioned in the application, which is accompanied by affidavit and adopting liberal approach, delay of 135 days in re-filing the revision petition is condoned. The application stands allowed accordingly.

(2.) I have heard counsel for the petitioner and perused the case file.

(3.) Counsel for the petitioner reiterated that jurisdiction of Civil Court to try the suit is barred by Section 18 of the Act. Section 18 refers to matters specified in Section 17 of the Act relating to bar of jurisdiction of the Civil Court. Accordingly, Sections 17 and 18 of the Act are reproduced hereunder:--