ICICI BANK LTD Vs. GAJANAN SAKHARAM KHADKE

JUDGEMENT

(1.) This revision petition is directed against the order of the State Commission dated 12.1.2018, whereby the appeal of the petitioner was dismissed in default on account of non-appearance of the counsel of the petitioner. The respondent is present in person. He states that he has no objection if the said impugned order is set aside on payment of heavy cost of Rs.40,000/-. The learned counsel for the petitioner states that she is ready to pay the cost of Rs.40,000/- in order to compensate the respondent. The respondent states that the cost is acceptable to him.

(2.) In view of the submissions of the parties and in the interest of justice, the impugned order is hereby set aside on payment of cost of Rs.40,000/- by the petitioner to the respondent within four weeks from today by way of a demand draft in the name of the respondent. The appeal is restored to its original number. The parties shall appear before the appellate Court on 17.12.2018. Copy of this order shall also be sent to the concerned Court.