M/S. INDUSIND BANK LTD Vs. JASWANT SINGH

JUDGEMENT

(1.) This application seeks restoration of the revision petition which was dismissed in default for lack of prosecution vide this Commission's Order dated

(2.) Having regard to the submissions made by the learned counsel and considering the reasons contained in the application, the Order dtd. 2/2/2022 is recalled and the revision petition is restored to its original number.

(3.) This revision petition has been filed under sec. 21(b) of the Act 1986 in challenge to the Order dtd. 16/12/2019 of the State Commission in appeal no. 545 of 2019 arising out of the Order dtd. 3/7/2019 of the District Commission in complaint no. 32 of 2019.