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Bombay High Court Permits Chanda Kochhar to Amend Petition Challenging Termination - (03 Dec 2019)

CIVIL

Bombay High Court has given former ICICI Bank Chief Executive Chanda Kochhar time till 9 December to amend her petition challenging termination from the bank. The petition also challenges the approval given by the Reserve Bank of India's for her termination. However, the Court made it clear that it has kept open the bank’s preliminary objections to the maintainability of her petition itself.

Tags : BOMBAY HIGH COURT   CHANDA. KOCHHAR  

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