Punjab-Haryana High Court
Vishal Arora vs Punjab & Sind Bank & Ors on 16 May, 2016
Author: Arun Palli
Bench: Arun Palli
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP-9535-2016
Date of decision:- 16.05.2016
Vishal Arora
...Petitioner
Versus
Punjab and Sind Bank and others
...Respondents
CORAM: HON'BLE MR. JUSTICE S.J. VAZIFDAR, ACTING CHIEF JUSTICE
HON'BLE MR. JUSTICE ARUN PALLI
Present:- Mr. Harminderjeet Singh, Advocate,
for the petitioner.
* * * *
S.J. VAZIFDAR, A.C.J. (ORAL)
The petitioner seeks an order directing respondent No. 1 to submit and follow up his claim under the CGTSME Scheme.
2. According to the petitioner, under this claim, the loss suffered by him on account of a wrongful debit in his account can be recovered by the bank from the Reserve Bank of India. Full particulars in respect of these averments are missing. Moreover, if the petitioner is aggrieved by any amount being wrongfully debited, he must adopt appropriate proceedings for the recovery thereof. In the event of the respondents seeking to recover any amount, he can always set the same up including as a defence to a suit or by way of a counter claim or a set off.
3. The petition is, therefore, disposed of with liberty as aforesaid and with a request to respondent No. 1 - bank to respond to the petitioner's notice dated 27.01.2016 (Annexure P-3) in due course.
(S.J. VAZIFDAR) ACTING CHIEF JUSTICE (ARUN PALLI) JUDGE 16.05.2016 Amodh 1 of 1 ::: Downloaded on - 18-05-2016 00:15:05 :::