On Monday, Private sector lender HDFC Bank said it will defend itself in the lawsuit filed by US-based Rosen Law Firm and expects its response to be due early next year.
HDFC said it is aware of a complaint that was recently filed against the bank & its 3 employees in the United States.
The lawsuit, which was filed by a single small security holder who seeks to represent a class of the bank's security holders, is based on allegations that the security holder alleges caused a temporary decline in the bank's ADR stock price in July.
In a statement, it said that "The bank denies the allegations and intends to defend itself vigorously in the lawsuit. The bank expects its response to the lawsuit to be due in early 2021".
3 US law firms have announced class-action suits against HDFC Bank. These firms -- Rosen Law Firm, Schall Law & Pomerantz LLP -- have alleged that the bank engaged in misleading statements & failed to inform investors about the bank's improper internal controls on vehicle loans.
The lawsuit filed by Rosen Law Firm names the bank, its current Managing Director & CEO Aditya Puri, CEO-designate Sashidhar Jagdishan & company secretary Santosh Haldankar as the defendants.
It said the lender has made false & misleading statements & failed to disclose to investors that it had inadequate disclosure controls & procedures & internal control over financial reporting.
As per the suit, bank officials engaged in a plan, scheme, conspiracy & course of conduct, pursuant to which they knowingly or recklessly engaged in acts, transactions, practices & courses of business, which operated as fraud & deceit, resulting in the losses to investors.
The allegations pertain to the vehicle finance vertical where the bank later acknowledged having found some improprieties, which resulted in some executives being acted against.
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