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Madras High Court

Pushpa K.Fomra vs The Reserve Bank Of India on 3 July, 2024

Author: Anita Sumanth

Bench: Anita Sumanth

                                                                        W.P.No.6078 of 2021



                              IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED : 03.07.2024

                                                     CORAM

                                  THE HONOURABLE DR.JUSTICE ANITA SUMANTH

                                              W.P. No.6078 of 2021
                                           and W.M.P. No.6712 of 2021


                Pushpa K.Fomra                                          .. Petitioner


                                                      Vs


                1.The Reserve Bank of India
                  Rep. by its Zonal Manager
                  South Zonal Office
                  No.16, Rajaji Salai, Fort Glacis
                  Chennai - 600 001

                2.Bank of India
                  Rep. by its Chief Manager
                  No.17/30 Errabalu Chetty Street
                  Chennai - 600 001

                3.The General Manager
                  Bank of India, Head Office
                  Star House, C5, G Block
                  Bandra Kurla Complex, Bandra East
                  Mumbai - 400 051

                4.M.D.Shivakumar

                5.The Sub Registrar

               _______
https://www.mhc.tn.gov.in/judis
                Page 1/4
                                                                                  W.P.No.6078 of 2021



                   Office of the Sub Registrar
                   Tiruvottiyur
                   Chennai - 600 019                                             .. Respondents


                PRAYER: Writ petition filed under Article 226 of the Constitution of India for
                a Writ of Certiorarified Mandamus to call for the records relating to Letter
                CEPC (Che) No.679/02.01.010/2019-20 dated 28.10.2019 issued by the 1st
                respondent Reserve Bank of India, and quash it and directing the 1st respondent
                Reserve Bank of India to conduct inquiry upon the writ petitioner's complaint
                letter dated 03.09.2019 to take action against the 2nd respondent bank and its
                officials.


                                       For Petitioner    : Mr.G.Daisy John

                                       For Respondents : Mr.T.Poornam for R1
                                                         Mr.P.Neelakandan for R2 to R4


                                                        ORDER

After some hearing, learned counsel for the petitioner would prefer to withdraw this writ petition, in view of the pendency of C.M.A. No.7 of 2023 filed as against the return of original suit in O.S. No.6031 of 2018 that had been filed before the City Civil Court, Chennai. An endorsement is made by the learned counsel for the petitioner and recording the endorsement, this writ petition is dismissed as withdrawn. Full liberty is granted to the petitioner to _______ https://www.mhc.tn.gov.in/judis Page 2/4 W.P.No.6078 of 2021 revive the complaint before the Reserve Bank of India depending on the outcome of the civil proceedings. No costs. Consequently, connected writ miscellaneous petition is closed.

03.07.2024 Index : Yes/no Neutral Citation : Yes/No Asr Dr.ANITA SUMANTH,J., _______ https://www.mhc.tn.gov.in/judis Page 3/4 W.P.No.6078 of 2021 Asr W.P. No.6078 of 2021 & W.M.P. No.6712 of 2021 03.07.2024 _______ https://www.mhc.tn.gov.in/judis Page 4/4