Jay Polychem (India) Ltd. & Ors vs Central Bank Of India
2016 Latest Caselaw 7281 Del

$~13. + 14.
*      IN THE HIGH COURT OF DELHI AT NEW DELHI
+      W.P.(C) 2462/2016 & CM 10526/2016
       JAY POLYCHEM (INDIA) LTD. & ORS          ..... Petitioners
                    Through : Mr. Shubhendu Kaushik, Advocate

                             versus

       CENTRAL BANK OF INDIA                      ..... Respondent
                   Through : Mr. O.P. Gaggar, Advocate
                   Mr. K.S. Parihar, Advocate for RBI
                   Mr. Vineet Malhotra, Advocate

                                      AND

+      W.P.(C) 3122/2016 & CM 13343/2016
       MOHAN LAL SHARMA & ORS                   ..... Petitioners
                   Through : Mr. Ashim Vachhar, Advocate

                             versus

       IDBI BANK LIMITED                            ..... Respondent
                     Through : Mr. Ajay Bahl, Advocate
                     Mr. K.S. Parihar, Advocate for RBI
       CORAM:
       HON'BLE MS. JUSTICE HIMA KOHLI

                             ORDER

% 06.12.2016

1. This order is in continuation of the order dated 24.11.2016, on which date, counsel for the respondent/RBI had handed over a copy of the Circular dated 29.9.2016, issued by the RBI with regard to publishing of photographs of wilful defaulters and stated that an advisory has been issued

to the lending institutions not to publish photographs of defaulting borrowers except of those, who have been declared as a wilful defaulters in terms of para 2 of the said Circular. While taking on record the said Circular, counsels for the petitioners were permitted to obtain instructions from their clients if anything further survives for consideration in the present petitions.

2. Today, counsels for the petitioners states that in view of the clarification issued by the RBI, vide Circular dated 29.9.2016, nothing further survives in the present petitions.

3. The writ petitions are disposed of, along with the pending applications.

4. Needless to state that in the event any coercive steps are taken by the respondents against the petitioners, the parties shall be at liberty to seek their remedies against each other before the appropriate forum, in accordance with law.

HIMA KOHLI, J DECEMBER 06, 2016 sk