ICICI BANK LIMITED Vs. RASHMI SHARMA

JUDGEMENT

(1.) Allowed, subject to all just exceptions.

(2.) The application stands disposed of. CM(M) 36/2022 and CM No. 2056/2022 (for stay)

(3.) The present petition under Article 227 of the Constitution of India impugns the order dtd. 2/12/2021 passed by the District Judge (Commercial Court)-06, Central District, Tis Hazari Courts, New Delhi (Commercial Court) in CS (COMM.) No. 2857/2021, whereby show cause notice has been directed to be issued to the petitioner Bank (hereinafter 'plaintiff), to be answered and endorsed through the Chairman, as to why criminal contempt should not be initiated against him for overreaching the process of the Court.