AKSHAY GUPTA Vs. ICICI BANK LIMITED

JUDGEMENT

(1.) Heard Ms. Shilpa Gamnani, Advocate and other advocates in all the above complaints, for the complainants, Ms. Chetna Bhalla, Advocate, for opposite party-1 and Mr. S.B. Prabhavalkar, Advocate, for opposite parties-2 and 3.

(2.) In above complaints, same issues of facts and law have been raised against same opposite parties as such all the complaints are decided by a common judgment. For appreciating the controversy, facts of CC/63/2020 are mentioned. Relevant facts in above complaints are given in the chart below:- <IMG>JUDGEMENT_1_LAWS(NCD)9_2023_1.jpg</IMG>

(3.) Akshay Gupta and Garima Mishra have filed CC/63/2020 for quashing Loan Recall Notice dtd. 19/9/2019, issued by ICICI Bank Limited (opposite party-1) and any other relief, which is deemed fit and proper, in the facts and circumstances of the case.