In a major setback for Chanda Kochhar, the Apex Court on Tuesday declined to interfere with her plea challenging her termination as the Chief Executive Officer (CEO) & Managing Director of ICICI Bank in 2018.
Kochhar was forced to resign from her post in Oct 2018 after allegations of a quid pro quo surfaced involving her husband in relation to the loans given to the Videocon group.
A 3-Judge Bench of the Supreme Court, headed by Justice Sanjay Kishan Kaul & also comprising Justices Dinesh Maheshwari & Hrishikesh Roy, refused to grant any relief to Chanda Kochhar in the Videocon-ICICI Bank loan scam case.
"We are not inclined to interfere with the HC order. I am sorry," Justice Kaul said while dismissing Kochhar's plea against a Bombay HC order, which had earlier dismissed the petition challenging her termination in 2019.
Chanda Kochhar had initially moved before the High Court of Bombay challenging her termination in connection with the ICICI-Videocon loan scam case alleging violation of several rules. However, after the Bombay HC dismissed her plea, she moved the Supreme Court.
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