Calcutta High Court (Appellete Side)
Sm. Dipali Roy vs Union Of India & Ors on 14 November, 2011
Author: Jayanta Kumar Biswas
Bench: Jayanta Kumar Biswas
In The High Court At Calcutta Constitutional Writ Jurisdiction Appellate Side Present : The Hon'ble Mr Justice Jayanta Kumar Biswas W.P.No.16554(W) of 2011 Sm. Dipali Roy
-vs-
Union of India & Ors.
Mr. Dilip Kumar Samanta Mr. Biswapriya Samanta ....for the petitioner Mr. Subrata Kumar Sinha ...for the bank Heard on : November 14, 2011 Judgment on : November 14, 2011 The Court : Mr Samanta appearing for the petitioner submits that no copy of the loan agreement between the parties executed in 2007 was supplied by the bank, though in view of the circular of the Reserve Bank of India, the bank was under an obligation to supply a copy of the agreement.
Counsel for the bank strongly disputes the correctness of the allegation saying that copy of the loan agreement was duly supplied to the petitioner in 2007 when the agreement was executed.
He has said that after receiving a recent letter the bank wrote to the petitioner saying that she was free to collect a copy of the loan agreement from the bank, and that he is ready to give a copy of the agreement to counsel for the petitioner here and now.
In view of the above-noted situation, I dispose of the petition directing the bank to supply a copy of the loan agreement to the petitioner within a fortnight. No costs. Certified xerox.
(Jayanta Kumar Biswas, J) sb