Madras High Court
K.G.Senthil Kumar vs The Chairman on 15 November, 2018
Author: D.Krishnakumar
Bench: D.Krishnakumar
1
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 15.11.2018
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
WP.No.4065 of 2011
K.G.Senthil Kumar Petitioner
Vs
1. The Chairman, Reserve Bank of India, Mumbai
2. The General Manager, Reserve Bank of India, Chennai
3. ICICI Bank, by its Managing Director, Vadodara
4. The Credit Information Bureau (India) Limited
Mumbai 400021
5. The Grievance Redressal Officer,
ICICI Bank Limited, Hyderabad Respondents
Prayer:- This Writ Petition is filed, under the Article 226 of Constitution of India,
to issue a Writ of Mandamus to direct the Respondents 3 and 4 to verify the
Petitioner's complaint dated 21.12.2010 and to delete his name from the list of
defaulters notified by the 4th Respondent “CIBIL” within a specified period of
time.
For Petitioner : Mr.P.T.Perumal
For Respondents : No Appearance
ORDER
The learned counsel for the Petitioner has submitted that this Writ Petition may be dismissed, as infructuous and also made an endorsement to that effect. In view of the same, recording the said submission and the http://www.judis.nic.in 2 D.KRISHNAKUMAR, J.
Srcm endorsement, this Writ Petition Petition is dismissed, as infructuous. No costs.
15.11.2018 Index:Yes/No Web:Yes/No Speaking/Non Speaking Srcm
1. The Chairman, Reserve Bank of India, Mumbai
2. The General Manager, Reserve Bank of India, Chennai WP.No.4065 of 2011 http://www.judis.nic.in