LAWS(JHAR)-2011-1-251

HDFC BANK LTD Vs. JITENDRA KUMAR AND ORS

Decided On January 05, 2011
HDFC BANK LTD Appellant
V/S
JITENDRA KUMAR AND ORS Respondents

JUDGEMENT

(1.) Instant interlocutory application has been filed under Section 5 of the Limitation Act for condonation of 15/16 days' delay in filing this criminal revision.

(2.) Office has reported the delay of 16 days' whereas in the petition it has not been mentioned that delay. I find that fifteen days' delay has been mentioned in filing this criminal revision.

(3.) Learned counsel, Mr. Satya Prakash Sinha appearing on behalf of the petitioner submitted that the delay of 16 days' may be treated in considering the instant criminal revision.