M/S Vedera International vs Bank Of Baroda Ltd
2022 Latest Caselaw 8982 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR.

S.B. Civil Writ Petition No. 8186/2022

M/s Vedera International, Through Its Proprietor Mrs. Sehjal Jain W/o Sh. Pawan Jain, Aged About 50 Years, Having Registered Office At E-156, Mandore Industrial Area, Jodhpur, Rajasthan.

----Petitioner Versus

1. Bank Of Baroda Ltd., Zonal Office, Anand Bhawan, 4Th Floor, Sc Road, Jaipur, Rajasthan 302001

2. Bank Of Baroda Limited, Through Its Branch Manager, Sojati Gate Branch, Sojati Gate, Near Arun Hotel, Jodhpur, 342001, Rajasthan.

----Respondents

For Petitioner(s) : Dr. Mohit Singhvi with Mr. Vishwas Khatri.

HON'BLE MR. JUSTICE VINIT KUMAR MATHUR

Order

08/07/2022

Heard learned counsel for the petitioner.

Learned counsel for the petitioner submits that in the

present case, the procedure provided for declaring a person as

'Willful Defaulter' as per para 3 of the Reserve Bank of India

guidelines has not been followed.

The counsel for the petitioner relies upon the judgment of

Supreme Court in the case of Gunwant and Anr. V/s Branch

Manager, S. Bank of Maharashtra, Gadgenagar and Others.

Issue notice. Issue notice of stay application also, returnable

on 15.07.2022.

(2 of 2) [CW-8186/2022]

The notices be given dasti to learned counsel for the

petitioner.

In the meanwhile and till the next date of hearing, the

respondents will not publish the petitioner firm as 'Willful

Defaulter' in any of the publication.

(VINIT KUMAR MATHUR),J 52-AnilSingh/-

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