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Chanda Deepak Kochhar vs Icici Bank Limited on 1 December, 2020

Bench: Sanjay Kishan Kaul, Dinesh Maheshwari, Hrishikesh Roy

                                                  1

     ITEM NO.9                  Court 6 (Video Conferencing)                  SECTION IX

                                 S U P R E M E C O U R T O F          I N D I A
                                         RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C)                     No(s).    13651/2020

     (Arising out of impugned final judgment and order dated 05-03-2020
     in WPL No. 3315/2019 passed by the High Court of Judicature at
     Bombay)

     CHANDA DEEPAK KOCHHAR                                                 Petitioner(s)

                                                      VERSUS

     ICICI BANK LIMITED & ANR.                                             Respondent(s)

     (FOR ADMISSION and I.R. and IA No.117960/2020-EXEMPTION FROM FILING
     C/C OF THE IMPUGNED JUDGMENT and IA No.117962/2020-APPLICATION FOR
     EXEMPTION FROM FILING ORIGINAL VAKALATNAMA/OTHER DOCUMENT)

     Date : 01-12-2020 This petition was called on for hearing today.

     CORAM :
                           HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
                           HON'BLE MR. JUSTICE DINESH MAHESHWARI
                           HON'BLE MR. JUSTICE HRISHIKESH ROY

     For Petitioner(s)                 Mr.   Mukul Rohatgi,Sr.Adv.
                                       Mr.   Saurabh Kirpal,Adv.
                                       Mr.   Vijay Aggarwal,Adv.
                                       Ms.   Devanshi Singh,Adv.
                                       Mr.   Anshul Aggarwal,Adv.
                                       Mr.   Ashish Batra,Adv.
                                       Ms.   Ranjeeta Rohatgi, AOR

     For Respondent(s)                 Mr.   Darius Khambata,Sr.Adv.
                                       Mr.   Aditya Mehta,Adv.
                                       Mr.   Abhijit Joshi,Adv.
                                       Mr.   Rahul Dwarkadas,Adv.
                                       Ms.   Silpa Nair,Adv.
                                       i/b   M/s. Veritas Legal,Adv.
                                       Ms.   Radhika Gautam, AOR


                         UPON hearing the counsel the Court made the following
Signature Not Verified
                                               O R D E R

Digitally signed by ASHA SUNDRIYAL Date: 2020.12.01 19:08:00 IST Reason: We have heard learned senior counsel for the petitioner.

We are not inclined to interfere with the impugned order for the reason that the only controversy in these proceedings is whether the resignation of the petitioner having earlier been accepted and thereafter her services been terminated, the latter could take place or not. This would fall within the realm of contractual relationship between the petitioner and the private bank.

The special leave petition is accordingly dismissed. Pending applications shall also stand disposed of.

(ASHA SUNDRIYAL)                                (ANITA RANI AHUJA)
  AR-CUM-PS                                     ASSISTANT REGISTRAR