LAWS(DLH)-2016-2-388

AMISH JAIN Vs. ICICI BANK LTD.

Decided On February 04, 2016
AMISH JAIN Appellant
V/S
ICICI BANK LTD. Respondents

JUDGEMENT

(1.) Allowed, subject to just exceptions.

(2.) The application is disposed of. W.P.(C) Nos.8516/2015, 9317/2015, 9383/2015 & 858/2016

(3.) W.P.(C) Nos. 8516/2015, 9317/2015 & 9383/2015 have in the past been adjourned on four occasions on the request of the petitioner no.1 who appears in person that he needs to prepare the matter and / or file further documents. W.P.(C) No.858/2016 has come before this Court for the first time today.