Madras High Court
Anirban Deb vs Reserve Bank Of India on 9 February, 2026
Author: P.T.Asha
Bench: P.T. Asha
WP No. 18415 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09-02-2026
CORAM
THE HON'BLE MS. JUSTICE P.T. ASHA
WP No. 18415 of 2025
and
WMP Nos. 20621, 20622 & 20623 of 2025
Anirban Deb
S/o. Rabindra Nath Deb
House No.44, Chandi Charan Road,
Rangirkhari, Near Santo Sena Club,
Silchar Berenga pt II,
Cachar, Assam- 788005
..Petitioner(s)
Vs
1. Reserve Bank Of India
Represented by its Regional Director
16, Rajaji Salai, Fort Glacis,
Fort St George, Chennai,
Tamil Nadu – 600 001.
2. M/s. Trans Union CIBIL Limited
Represented by its Managing Director
Having its Registered Office at
One World Centre, 19th Floor, Tower 2A & 2B
Senapati Bapat Marg, Lower Parel,
Mumbai- 400 013.
3. Ozone Projects Pvt Ltd
Represented by its Managing Director
Having Registered Office at
No. 63, G.N. Chetty Road,
T. Nagar, Chennai 600017.
CIN : U70101TN2005PTC056894
4. Central Bank Of India
Having Head Office at Chandar Mukhi,
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WP No. 18415 of 2025
Nariman Point, Mumbai 400021.
Having Branch Office at
Addison Building, 803, Mount Road,
Chennai - 600002.
..Respondent(s)
PRAYER : Writ Petition filed under Article 226 of Constitution of India
praying (i) to direct the 4th respondent to cease and desist from recovering any
kind of dues including Pre-EMI and EMI payments from the Petitioner in
respect of the loan amounts disbursed by them to 3rd respondent until repayment
of the entire sum of Rs.85,46,710.79/-by the 3rd respondent to the 4th respondent
shown as over-due under loan account no.5527636123 held with the 4th
respondent; (ii) to direct the 4th respondent not to initiate or continue any sort of
precipitative or coercive action including action under SARFAESI Act, 2002
and Negotiable Instruments Act, 1881or under any law against the petitioner to
recover of any amounts; (iii) to direct the 3rd respondent to pay the pre-EMI
/EMI to 4th respondent on behalf of the petitioner until repayment of the entire
sums due in the loan account no. 5527636123 held with the 4 th respondent; and
(.iv) to direct 1st and 2nd respondent to restore the CIBIL score of the Petitioner
as it stood prior to the default on the pre-EMIs / EMIs by 3rd Respondent, and
pass orders.
For Petitioner(s): Ms.V.Jayashree
For Respondent(s): Mr.Madhupreetha Elango for R2
Mr.S.Parthasarathy for R4
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WP No. 18415 of 2025
ORDER
The learned counsel appearing for the petitioner seeks leave of this Court to withdraw the writ petition and she has made an endorsement to that effect in the case bundle.
2. Recording the submissions of the learned counsel for the petitioner and the endorsement so made, the writ petition is dismissed as withdrawn. No costs. Consequently, connected miscellaneous petitions are closed.
09-02-2026 Index: Yes/No Speaking/Non-speaking order Neutral Citation: Yes/No DS To:
1. Reserve Bank of India Represented by its Regional Director 16, Rajaji Salai, Fort Glacis, Fort St George, Chennai, Tamil Nadu – 600 001.
2. Central Bank of India Having Head Office at Chandar Mukhi, Nariman Point, Mumbai 400021.
Having Branch Office at Addison Building, 803, Mount Road, Chennai - 600002.
__________ Page3 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 05:02:24 pm ) WP No. 18415 of 2025 P.T.ASHA J.
DS WP No. 18415 of 2025 and WMP Nos. 20621, 20622 & 20623 of 2025 09-02-2026 __________ Page4 of 4 https://www.mhc.tn.gov.in/judis ( Uploaded on: 16/02/2026 05:02:24 pm )