Jorige Kiran Kumar vs The Union Of India
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Telangana High Court

Jorige Kiran Kumar vs The Union Of India on 2 September, 2025

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     THE HON'BLE SRI JUSTICE NAGESH BHEEMAPAKA

                WRIT PETITION No.24475 of 2025

ORDER:

This Writ Petition is filed declaring the action of the

respondents in not controlling the agents who are harassing the

petitioner and his family by the respondent Nos.3 to 15 (bank

authorities and financial institutions).

2. Heard Sri M.Keshav Yadav, learned counsel for petitioner,

Sri P.Shashidhar Reddy, learned Central Government Standing

Counsel for respondent Nos.1 and 2, Sri G.Praveen Kumar,

learned Standing Counsel for SBI for respondent No.7 and Sri

N.Sudershan, learned counsel for respondent No.14. Perused the

record.

3. When the matter is taken up for hearing, learned counsel

for petitioner submitted that the issue raised in this Writ

Petition is squarely covered by the order passed by this Court in

W.P.No.5200 of 2024, dated 25.04.2024 and therefore, the same

order may be passed in this writ petition as well. The operative

portion of the said order reads as under:

"This Court deems it appropriate to direct the respondents, to ensure that the agents engaged by them 2 NBK,J

for recovery of the loan amounts, shall strictly follow the guidelines and instructions issued by the Reserve Bank of India and also the judgments of the Hon'ble Supreme Court in ICICI Bank ltd.Vs.Prakash Kaur's case (1 supra) and ICICI Bank Vs.Shanti Devi Sharma's case (2 supra) With the above direction, this writ petition is disposed of.

4. In terms of the order passed by this Court in W.P.No.5200

of 2024, dated 25.04.2024, and for the reasons alike, this writ

petition is disposed of in same terms directing the respondents,

to ensure that the agents engaged by them for recovery of the

loan amounts, shall strictly follow the guidelines and

instructions issued by the Reserve Bank of India and also the

judgments of the Hon'ble Supreme Court in ICICI Bank

ltd.Vs.Prakash Kaur's case (1 supra) and ICICI Bank Vs.

Shanti Devi Sharma's case (2 supra). There shall be no order

as to costs.

Miscellaneous applications, if any pending, shall stand

closed.

____________________________ NAGESH BHEEMAPAKA, J Date: 02.09.2025 Note:Registry to annex a copy of order dated 25.04.2024 in W.P.No.5200 of 2024 to this order.

b/o.

dgr