Madhya Pradesh High Court
Axis Bank Ltd vs The State Of Madhya Pradesh Judgement ... on 11 December, 2013
1
W.P. No. 20992/2013.
(Axis Bank Ltd. Vs. State of M.P.)
11/12/2013.
Shri A.C. Thakur, learned counsel for
the petitioner.
Shri Pankaj Dubey, learned counsel
for the respondents/ EOW.
Petitioner has filed this petition being aggrieved by the steps being taken by the respondents Police Authorities towards investigation during which they are summoning the Chief Managing Director of the petitioner Bank.
Learned counsel appearing for the respondents EOW, submits that they are making investigation and inquiries in respect of 50,00,00,000/- rupees scam in which crime no. 271/2010 has been registered and in that regard as certain information regarding responsibilities of the Higher Officers was required, the respondents had written to the CMD of the Bank. It is stated that subsequently the CMD has informed the respondents that he has authorized one T.S. Ashokraj, Senior Manager and legal head to furnish information to the police in this regard. Learned counsel appearing for the respondents submits that in view of the aforesaid they shall now be dealing with Shri T.S. Ashokraj and shall obtain all informations from him, as the 2 W.P. No. 20992/2013.
CMD has authorized the said officer to furnish all the informations and they shall not make direct correspondence with the CMD until and unless some special occasion arises.
In the aforesaid submissions nothing further survive for adjudication of the petition. Accordingly, after recording the statement of learned counsel for respondents, petition is disposed of.
(R.S. Jha) Judge AKM