LAWS(PAT)-2022-1-38

HDFC BANK LTD Vs. RAKESH KUMAR VERMA

Decided On January 25, 2022
HDFC BANK LTD Appellant
V/S
Rakesh Kumar Verma Respondents

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the opposite party through video conference. I.A. No. 1 of 2020

(2.) I.A. No. 1 of 2020 has been filed for condonation of delay in filing the present civil revision application. It is submitted that as a matter of fact, the main reason for delay is that the petitioner was pursuing its remedy before this Court in Civil Misc. Jurisdiction No. 256 of 2019 filed on 30/1/2019 and disposed of on 25/2/2020.

(3.) Learned counsel for the opposite party appears and states that he has no serious objection if the delay is condoned and the matter is disposed of on merits.