JUBRAJ JHANKAR Vs. BRANCH MANAGER, ICICI BANK LTD

JUDGEMENT

(1.) In IA NO. 2411 OF 2015

(2.) The application to the extent it seeks to explain the delay in filing the revision petition, reads as under:

(3.) That it appears from the record that the final hearing of the appeal was concluded on 21.10.2011 without issuing final hearing notice to the petitioner after gap of about four years and by that date the petitioner had already left his old address and the memo of parties could not have amended without notice to the counsel or the petitioner.