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Judgment
(PER: HON'BLE MR. JUSTICE D K SINGH)
The present Commercial Appeal has been filed under Section 13(1A) of the Commercial Courts Act, 2015 impugning the order dated 14.08.2026 passed in Com.O.S.No.1133/2026 by the LXXXVIII Additional City Civil and Sessions Judge, Exclusive Commercial Court, Bengaluru (CCH - 89).
Learned counsel for respondent No.3 - HDFC Bank submits that the appellant may make representation for refund of his security deposit of Rs.70,00,000/- is concerned and the Bank will consider the request in accordance with law.
In view of the aforesaid submission of respondent No.3 - HDFC Bank, we dispose of this appeal with liberty to the appellant to make representation to the Bank for refund of the security deposit inasmuch as, it appears that the appellant is no longer in physical possession of the property in question and he is only interested to get his security deposit refunded to him and remove his belongings from the premises in question.
If the security deposit is refunded to the appellant, he shall be permitted to take his belongings from the property in question after due notice to respondent No.1.