Chanda Kochhar vs Icici Bank Limited
2022 Latest Caselaw 6699 Bom

 IN THE HIGH COURT OF JUDICATURE AT BOMBAY
     ORDINARY ORIGINAL CIVIL JURISDICTION

                         SUITS NO. 114 OF 2022

 Chanda Kochhar                                     ....PLAINTIFF
             V/S
 Icici Bank Limited                              ....DEFENDANT

                          WITH
           INTERIM APPLICATION NO. 307 OF 2020
                           In
                    SUITS 313 OF 2020

 Icici Bank Limited                               ....PETITIONER
             V/S
 Chanda Deepak Kochar                            ....RESPONDENT

WITH INTERIM APPLICATION NO. 1014 OF 2022 In SUITS 114 OF 2022

Chanda Kochhar ....PETITIONER V/S Icici Bank Limited ....RESPONDENT

WITH LEAVE PETITION LODGING NO. 4828 OF 2022 In SUITS 114 OF 2022

Chanda Kochhar ....PETITIONER V/S Icici Bank Limited ....RESPONDENT

Page 1/2

Mr. Aspi Chinoy, Sr. Advocate, Mr.Rohaan Cama, Mr. Rohan Dakshini, Mr. Vishesh Malviya, Mrs. Deepa Shetty, Mr. Kyrus Modi, Mr. Samved Pradhan, i/b Rashmikant and Partners for Plaintiff/Applicant in IA/1014/2022 in Suit No.114/2022. and Defendant IA/307/2020 in Suit/313/2020.

Mr. Darius Khambata,Senior counsel a/w Dr. Birendra Saraf, Senior counsel a/w Mr. Aditya Mehta Counsel, Mr. Ali Antulay, Mr.Rahul Dwarkadas, Ms.Silpa Nair, Ms. Juhi Bahirwani and Ms.Sanaya Contractor i/b Veritas Legal for Plaintiff/Applicant in IA/307/202 and Defendant in IA/1014/2022.

        CORAM :                HON'BLE SHRI JUSTICE R. I. CHAGLA J
        DATE :                 14th July, 2022
 P.C. :

Arguments are concluded. Judgment/ order is reserved.

( ASSOCIATE )

Page 2/2