NATRAJ POLYCHEM PRIVATE LIMITED Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellants impugn award dtd. 18/1/2022, whereby the application of the appellant under Order XXXIX Rule 1 and 2 CPC has been dismissed.

(3.) The appellant/plaintiff had filed the subject suit for perpetual and mandatory injunction directing respondent No1/ICICI Bank Limited to debit the Current Account of M/s. Nepin Impex Ltd., respondent No.3 and reverse the transfer erroneously made by the appellant into the account of respondent No.3.