Bhanwar Singh vs Dena Bank (Now Bank Of Baroda)
2022 Latest Caselaw 5147 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Spl. Appl. Writ No. 222/2022

Bhanwar Singh S/o Late Shri Achal Singh, Aged About 55 Years, Resident Of 80 A Block Meera Nagar, Bhuwana, Udaipur (Raj.).

----Appellant Versus

1. Dena Bank (Now Bank Of Baroda), Bank Office, Dena Corporate Centre, C-10, G-Block, Of Baroda), Corporate Bandra-Kurla Complex, Bandra (East) Mumbai 400001 Through Its General Manager.

2. The Zonal Nagar, Dena Bank (Now Bank Of Baroda) Zonal Office, Bank Of Baroda, Baroda Bhawan, 13 Airport Plaza Durgapura, Tonk Road Jaipur 302018.

3. The Regional Manager, Dena Bank (Now Bank Of Baroda) Regional Office, P. No. 1 C, Block-L, Sub City Centre Area, Beside Income Tax Building, Udiapur 313001.

4. The Branch Manager, Dena Bank (Now Bank Of Baroda) 7-A, Bapu Bazar, Udaipur.

5. The Indian Banks Centre Complex Association, World Trade Centre 1, 6Th Floor Cuffaparde, Mumbai 400005 Through Its Chief Executive Officer.

                                                                  ----Respondents


For Appellant(s)           :    Mr. Manoj Bhandari, Senior Advocate,
                                assisted by Mr. Aniket Tater
For Respondent(s)          :    -



          HON'BLE MR. JUSTICE SANDEEP MEHTA
             HON'BLE MR. JUSTICE FARJAND ALI

                                    Judgment

06/04/2022

          Mr.      Manoj       Bhandari,        learned          Senior   Advocate,

representing the appellant-petitioner, submits that the letter

Annex.9 was issued by the respondent Dena Bank on 05.02.2015

to the Indian Banks' Association for inclusion of the name of the

(2 of 2) [SAW-222/2022]

petitioner Advocate in the caution list. However, till date the

petitioner has not received any information from the Indian Banks'

Association as to whether the recommendation of Dena Bank has

been accepted or not. He further points out that the learned

Single Bench has also observed in the impugned order that the

recommendation does not constitute stigma. He, thus, urges that

the petitioner may be given liberty to pursue his cause with the

Indian Banks' Association and with this liberty, he may be allowed

to withdraw the writ petition filed before the learned Single Bench.

Accordingly, the writ petition preferred by the petitioner

before the learned Single Bench is permitted to be withdrawn with

liberty to the petitioner to ventilate his grievances before the

appropriate forum. As a consequence, the instant intra court

appeal is also disposed of.

                                   (FARJAND ALI),J                                            (SANDEEP MEHTA),J


                                    45-Pramod/-









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