Amit Kumar Kejriwal vs Rbi And Ors
2023 Latest Caselaw 1258 Cal/2

O-8


                     IN THE HIGH COURT AT CALCUTTA
                       Constitutional Writ Jurisdiction
                              ORIGINAL SIDE


                               WPO/797/2023

                          AMIT KUMAR KEJRIWAL
                                 VERSUS
                              RBI AND ORS.


BEFORE :
THE HON'BLE JUSTICE SABYASACHI BHATTACHARYYA
Date : 5th June, 2023.

                                                                             Appearance:
                                                               Ms. Noelle Banerjee, Adv.
                                                            Mr. Abhidipto Tarafdar, Adv.
                                                                    Mr. Dipak Dey, Adv.
                                                                     ...for the petitioner.

                                                              Mr. Sarbajit Mukherjee, Adv.
                                                                    Mr. Sourjya Roy, Adv.
                                                   ...for the respondent no.2/UCO Bank.

Ms. B. Tekriwal, Adv.

...for the respondent no.8.

The Court : It is candidly submitted by learned Counsel appearing for the

respondent no.2/UCO Bank that in the meantime, there has been a change in

the person heading the Review Committee, due to which the fresh hearing to be

given by the Review Committee has been stalled. That apart, it is contended

that the Reserve Bank of India, in the meantime, has asked the respondent

no.2 to hold its hands in the matter, since apparently an amendment of the

relevant Circular of the RBI is on the anvil, pursuant to a judgment of the

Supreme Court.

As such, learned Counsel for the respondent no.2 prays for three

months' adjournment and extension of time to conclude the hearing by the

Review Committee, as per direction dated April 28, 2023 passed in the present

writ petition by a Co-ordinate Bench.

In view of such prayer and upon hearing learned Counsel for the parties,

the matter is adjourned and shall next be listed on September 25, 2023 under

the same heading. Under the changed circumstances, the hearing by the

Review Committee shall positively be concluded by September 6, 2023 and the

outcome of the same shall be intimated in writing to Court by the respondent

no.2 on the next returnable date.

(SABYASACHI BHATTACHARYYA, J.)

s.pal