Allahabad High Court
Shailendra Garg vs Icici Bank Ltd. Thru Chief Managing ... on 24 June, 2010
Bench: Arun Tandon, Rajesh Chandra
Court No. - 29 Case :- WRIT - C No. - 36533 of 2010 Petitioner :- Shailendra Garg Respondent :- Icici Bank Ltd. Thru Chief Managing Director And Ors. Petitioner Counsel :- Shailendra Garg Respondent Counsel :- R.C. Diwakar Hon'ble Arun Tandon,J.
Hon'ble Rajesh Chandra,J.
Heard learned counsel for the petitioner and Sri R. C. Diwakar for respondents no. 1 and 2.
The grievance of the petitioner in respect of discrepancies, which have occurred in respect of withdrawal of money from the ATM Machine installed by ICICI Bank needs immediate action of respondent no. 2 at the first instance.
Accordingly, respondent no. 2 is directed to take appropriate decision on the representation of the petitioner dated 17.06.2010 preferably within four weeks from the date a certified copy of this order is placed before him.
Writ petition stands disposed of.
Order Date :- 24.6.2010 yachna