Deepa Bidla vs Union Of India
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Telangana High Court

Deepa Bidla vs Union Of India on 25 March, 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.8839 of 2026
                             25.03.2026

Between:

Deepa Bidla

                                                      ...Petitioner

                                AND

Union of India,
Represented by its Secretary,
Ministry of Finance, New Delhi & 3 others
                                                   ...Respondents
ORDER:

Heard Ms.Thakur Manaswini Singh, learned counsel

representing Sri Bonthu Lokesh Phanindra Reddy, learned

counsel for petitioner and Smt N.V.R.Rajya Lakshmi, learned

Standing Counsel representing Sri N.Bhujanga Rao, learned

Deputy Solicitor General of India, for respondent No.1. Perused

the record.

2. 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."

3. Learned counsel for the respondents has no objection.

4. 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 toscrupulously 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. PrakashKaur' 1s case and

1 (2007) 2 SCC 711

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 dgr

2 (2008) 7 SCC 532