Punjab-Haryana High Court
Kotak Mahindra Bank Ltd vs State Of Punjab And Others on 16 July, 2009
Author: Jasbir Singh
Bench: Jasbir Singh
IN THE HIGH COURT OF PUNJAB AND HARYANA AT CHANDIGARH
C.W.P. No.17522 of 2008
Date of decision:16.07.2009.
Kotak Mahindra Bank Ltd. ...Petitioner
Versus
State of Punjab and others ...Respondents
CORAM: HON'BLE MR. JUSTICE JASBIR SINGH
Present: Mr. P.S.Ahluwalia, Advocate,
for the petitioner.
Mr. Manoj Bajaj, Addl. A.G., Punjab,
for respondent No.1.
Mr. V.K.Sandhir, Advocate,
for respondent No.2.
Mr. P.S.Hundal, Advocate,
for respondent No.3.
*****
JASBIR SINGH, J.
Admittedly, respondent No.3 has raised loan to the tune of Rs.4 Crores. Matter is pending in the Debt Recovery Tribunal and the Civil Court. It appears that complaint Annexure P-2 has been field to pressurize and threaten the entire management of the Bank to get concession under pressure.
Counsel for respondent No.2 has failed to justify how respondent No.2 can take action in a case which is purely of civil nature. Faced with the situation, counsel for respondent No.2 states that the management of petitioner - Bank is not needed for any investigation and they shall not be called for any purpose with regard to complaint Annexure P-2.
This renders this writ petition infructuous.
It is made clear that in case any action is taken, the petitioner be at liberty to move application to get this writ petition revived.
Disposed of .
July 16, 2009. ( JASBIR SINGH ) vinod JUDGE