Orissa High Court
Lalchand Jewelers Pvt. Ltd vs Rbi on 11 October, 2022
Author: Arindam Sinha
Bench: Arindam Sinha
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IN THE HIGH COURT OF ORISSA AT CUTTACK
W.P.(C) No.20480 of 2022
(Through hybrid mode)
Lalchand Jewelers Pvt. Ltd., BBSR .... Petitioner
and others
Mr. S. Dash, Advocate
-versus-
RBI, Maharashtra and others .... Opposite Parties
CORAM: JUSTICE ARINDAM SINHA
ORDER
11.10.2022 Order No.
02. 1. Mr. Dash, learned advocate appears on behalf of petitioners, while none appear on behalf of opposite party nos.3 and 4, on whom there has been valid service.
2. Impugned is closure intimation dated 1st April, 2022 issued by the Banking Ombudsman, rejecting petitioners' complaint under clause 16(2)(a) of Reserve Bank, Integrated Ombudsman Scheme, 2021. Mr. Dash submits, he will appear physically and hand up the scheme for perusal of Court.
3. List on 14th October, 2022.
(Arindam Sinha) Judge Prasant Page 1 of 1