Delhi High Court - Orders
Kartar Singh Kochhar vs Icici Bank Ltd on 30 May, 2022
Author: C. Hari Shankar
Bench: C. Hari Shankar
$~111 (Appellate Side)
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM(M) 512/2022
KARTAR SINGH KOCHHAR ..... Petitioner
Through: Mr. Siddharth, Adv.
versus
ICICI BANK LTD. ..... Respondent
Through: Mr. Vanish Malhotra, Adv.
CORAM:
HON'BLE MR. JUSTICE C. HARI SHANKAR
ORDER
% 30.05.2022 CM 26128/2022 (exemption)
1. Allowed, subject to all just exceptions.
2. The application is disposed of.
CM(M) 512/2022
4. Issue notice, returnable on 18th October, 2022. Notice is accepted on behalf of the respondent by Mr. Vanish Malhotra.
5. Reply, if any, be filed within four weeks from today, with advance copy to learned Counsel for the petitioner, who may file rejoinder thereto, if any, before the next date of hearing.
6. Learned Counsel for the respondent is directed to obtain Signature Not Verified Digitally Signed CM(M) 512/2022 Page 1 of 2 By:SUNIL SINGH NEGI Signing Date:02.06.2022 11:42:51 electronic copy of the file of this case in accordance with the procedure prescribed in that regard from the Court Master.
C. HARI SHANKAR, J MAY 30, 2022 r.bararia Signature Not Verified Digitally Signed CM(M) 512/2022 Page 2 of 2 By:SUNIL SINGH NEGI Signing Date:02.06.2022 11:42:51