ICICI BANK LIMITED Vs. UMA SHANKAR SIVASUBRAMANIAN

JUDGEMENT

(1.) The 1st and 2nd respondents before the Adjudicating authority, have filed the above civil miscellaneous appeal challenging the order passed by the Telecom Disputes Settlement and Appellate Tribunal, New Delhi in Cyber Appeal No.1 of 2010 and Review Application No.2 of 2019 in and by which, the Appellate Tribunal had modified the judgment dtd. 12/4/2010 made by the Adjudicating Officer under the Information and Technology Act, 2000 in Petition No.2462 of 2008.A. Facts of the case:

(2.) The facts briefly constituting the complaint are herein below narrated. The parties are referred to in the same rank as set out before the Adjudicating authority. The appellants herein who were arrayed as respondents 1 and 2 before the Authority are collectively referred to as the Bank herein.

(3.) The Bank in its counter statement had admitted the following facts: