RENU AGGARWAL Vs. ICICI BANK LTD

JUDGEMENT

(1.) THE appellant has challenged the judgment and decree of the learned Trial Court whereby the learned Trial Court dismissed the appellant's suit.

(2.) THE appellant was working as a Manager, ICICI Bank, Vikas Puri Branch. On 27th April, 2000, the respondent bank issued a chargesheet to the appellant containing the following charges:-

(3.) THE following issues were framed by the learned Trial Court:-