M/S Shree Gum Udyog vs Bank Of Baroda, Pali
2022 Latest Caselaw 8014 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 6761/2022

1. M/s Shree Gum Udyog, Through Its Proprietor Mr. Shanti Lal Lunawat Son Of Mr. Mool Chand, Aged 42 Years, Unit Factory Address At G-86, Riico Industrial Area, Sheoganj, District- Sirohi 307027.

2. Mr. Shanti Lal Lunawat S/o Mr. Mool Chand, Aged About 42 Years, Resident Of 953, 12Th D Road, Behind Goyal Hospital, Sardarpura, Jodhpur 342003 (Rajasthan).

3. Mrs. Monika Lunawat W/o Mr. Shree Chand Lunawat, Aged About 39 Years, Resident Of 953, 12Th D Road, Behind Goyal Hospital, Sardarpura, Jodhpur 342003 (Rajasthan).

----Petitioners Versus

1. Bank Of Baroda, Pali, Branch Office Jawaibandh Road Sumerpur, District Pali (Rajasthan) Through Branch Manager.

2. Bank Of Baroda, Regional Office, Pal Link Road, Kamla Nehru Nagar, Shyam Nagar, Jodhpur, Rajasthan Through Regional Manager.

3. Committee Of Executives Of Willful Defaulters, Bank Of Baroda, Branch Office Jawaibandh Road Sumerpur, District Pali (Rajasthan) Through Chief/senior Manager.

----Respondents

For Petitioner(s) : Mr. Mahesh Thanvi

HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

26/05/2022

This writ petition is filed by the petitioners being aggrieved

with the letter dated 06.04.2022 issued by the respondent No.3 -

Chief Manager, Bank of Baroda whereby, the bank has

communicated the petitioners that since they have not responded

(2 of 2) [CW-6761/2022]

to the show cause notice with respect to personal hearing, the

bank has proposed to declare them as willful defaulter. In the

aforesaid letter, it is also mentioned that in terms of RBI

guidelines and to comply principles of natural justice, if the

petitioners desire, they may send further submission/

representation, if any, for consideration by the Review Committee

on willful defaulters within 15 days from the date of receipt of the

letter.

Learned counsel for the petitioners has submitted that the

petitioners have already submitted further

submission/representation in response to the letter dated

06.04.2022, however, the same has not been considered by the

respondent - bank authorities.

In view of the above, I deem it appropriate to dispose of this

writ petition with a direction to the respondent - bank authorities

that if they are in receipt of further submission/representation

dated 21.04.2022 preferred by the petitioners and if the same has

not been decided till date then, the respondent - bank authorities

shall decide the same strictly in accordance with law within a

period of four weeks from the date of production of certified copy

of this order.

Stay petition also stands disposed of.

(VIJAY BISHNOI),J 144-S. Dhingra/-

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