Allahabad High Court
Ramesh Kumar Pandey And Another vs Branch Manager, Axix Bank, Branch Sigra ... on 21 September, 2020
Bench: Surya Prakash Kesarwani, Jayant Banerji
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 5 Case :- WRIT - C No. - 13441 of 2020 Petitioner :- Ramesh Kumar Pandey And Another Respondent :- Branch Manager, Axix Bank, Branch Sigra District Varanasi And Another Counsel for Petitioner :- Subhash Chandra Yadav Hon'ble Surya Prakash Kesarwani,J.
Hon'ble Jayant Banerji,J.
Heard learned counsel for the petitioners.
Learned counsel for the petitioners submits that the respondent banks are recovering the amount, even contrary to the guidelines issued by the Reserve Bank of India dated 23.5.2020 regarding outstanding portion of term loan during the moratorium period.
We do not find any good reason to entertain this writ petition, as the petitioners have filed the present writ petition without approaching the bank concerned.
In view of the aforesaid and without expressing any opinion on the merits of the claim of the petitioners, the writ petition is dismissed with liberty to the petitioners to approach the bank concerned for redressal of their grievances.
Order Date :- 21.9.2020 Ak/