Kotha Naresh Kumar vs The Union Of India
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Telangana High Court

Kotha Naresh Kumar vs The 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.6760 of 2026
                         25.03.2026
Between:
Kotha Naresh Kumar
                                                         ...Petitioner
                                AND
The Union of India,
Represented by its Secretary,
Ministry of Finance,
New Delhi & 10 others
                                                   ...Respondents
ORDER:

Heard Sri B.Krishna Karthik, learned counsel for the

petitioner, Sri T.Jaswanth Kumar, learned Standing Counsel for

Central Government appearing for respondent No.1, Sri

B.Srihari, learned counsel appearing for respondent No.7 and Sri

Sudharshan Narahari, learned counsel for respondent No.10.

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 Nos.1, 7 & 10 have 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.

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

Pending miscellaneous applications, if any, shall stand

closed.

____________________________ NAGESH BHEEMAPAKA, J

Dated:25.03.2026 AQS