SWASTIK CONSULTANTS PVT LTD Vs. STATE BANK OF SAURASHTRA

JUDGEMENT

(1.) HEARD learned Counsels for both the sides and perused the records.

(2.) Therefore, I am of the view that learned Presiding Officer of DRT-I, Delhi, was not right in dismissing the application as not maintainable. Interests of justice require that the application for amendment should be reconsidered on merits.

(3.) APPEAL is allowed accordingly, setting aside the order of DRT-I, Delhi. The matter is remanded back for disposal according to law and in the light of the observations made above.