The Delhi HC has issued a notice to the central govt & Reserve Bank of India (RBI) over a Public Interest Litigation (PIL) filed in the Punjab & Maharashtra Co-operative (PMC) Bank scam case.
The Public Interest Litigation (PIL) sought the court's intervention to ensure all bank account holders & depositors get their money back.
It also asked for a legal provision to be put in place to prevent similar scams from occurring. The Public Interest Litigation (PIL) related to the Punjab & Maharashtra Co-operative (PMC) Bank scam will now be heard by the Delhi HC on Jan 22.
Customers of the bank are upset over the restrictions on the bank & have been appealing to the govt to take steps to address the crisis situation.
Account-holders of Punjab & Maharashtra Co-operative (PMC) Bank already staged multiple protests in Mumbai, urging the govt to remove restrictions on withdrawing their own money.
On Wednesday, many angry customers of the scam-hit bank staged a protest even as the govt assured that their deposits willn't be affected. Many customers fear that they will lose their lifetime earnings deposited in savings accounts, or in the form of fixed deposits.
A number of Punjab & Maharashtra Co-operative (PMC) bank customers have lost their lives due to severe health complications & stress since Reserve Bank of India (RBI) put curbs on the bank's activities.
Meanwhile, top former executives of Punjab & Maharashtra Co-operative (PMC) Bank & Housing Development & Infrastructure Limited (HDIL)--the prime accused in the Rs 4,355 crore scam--have been remanded in police custody for further interrogation.
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