Gaurav Sharma vs Union Of India
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Telangana High Court

Gaurav Sharma vs Union Of India on 2 April, 2026

Author: Nagesh Bheemapaka

Bench: Nagesh Bheemapaka

     IN THE HIGH COURT FOR THE STATE OF TELANGANA
                           AT HYDERABAD

     THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA
                   WRIT PETITION No.9839 of 2026
                            02.04.2026
Between:
Gaurav Sharma
                                                         ...Petitioner
                                  AND
The Union of India,
Represented by its Secretary,
Ministry of Finance,
New Delhi & 11 others
                                                      ...Respondents
ORDER:

Heard Sri M. Keshav Yadav, learned counsel for the

petitioner and Smt NVR Rajyalakshmi, learned Standing Counsel

for Central Government appearing for respondent No.1. Perused

the record.

2. None appeared for remaining respondents.

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.18913 of 2024, dated 22.08.2024 and therefore, the same

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

portion of the said order reads as under:

"8. In view of the above circulars, this Court deems it appropriate to direct 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).

9. With the above direction, the writ petition is disposed of. No costs."

4. Learned counsel for respondent No.1 has no objection.

5. Accordingly, in terms of the order passed by this Court in

W.P.No.18913 of 2024, dated 22.08.2024, and for the reasons

alike, this writ petition is disposed of directing the respondent

authorities and their agents to scrupulously follow the

guidelines/instructions issued by the Reserve Bank of India in its

Circular dated 12.08.2022 and also the judgments of Hon'ble

Supreme Court in ICICI Bank Ltd. v. Prakash Kaur' 1s case and

ICICI Bank v. Shanti Devi Sharma' 2s case, while recovering the

loan amounts from the petitioner. No costs.

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ NAGESH BHEEMAPAKA, J

Dated:25.03.2026 AQS

1 (2007) 2 SCC 711 2 (2008) 7 SCC 532

THE HONOURABLE SRI JUSTICE NAGESH BHEEMAPAKA

02.04.2026 AQS