Supreme Court - Daily Orders
Kamal Kumar Kalia vs Union Of India on 30 April, 2020
Bench: N.V. Ramana, Sanjay Kishan Kaul, B.R. Gavai
WP©…….D.No.10955/20 1
ITEM NO.6 Virtual Court 2 SECTION X
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
WRIT PETITION (CIVIL) ……...Diary No(s).10955/2020
KAMAL KUMAR KALIA Petitioner(s)
VERSUS
UNION OF INDIA & ANR. Respondent(s)
Date : 30-04-2020 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE N.V. RAMANA
HON'BLE MR. JUSTICE SANJAY KISHAN KAUL
HON'BLE MR. JUSTICE B.R. GAVAI
For Petitioner(s) Mr. Saju Jakob, Adv.
Ms. Nancy Shah, Adv.
Ms. Ekta Bharati, Adv.
Ms. Pinky Behera, AOR
For Respondent(s) Mr. Tushar Mehta, SG
Mr. B.V. Balaram Das, AOR
UPON hearing the counsel the Court made the following
O R D E R
The Court is convened through Video Conferencing. Having heard Mr. Saju Jakob, learned counsel for the petitioner as also Mr.Tushar Mehta, learned Solicitor General appearing on behalf of the respondent-Union of India, we are not inclined to entertain the writ petition as the petitioner is not a borrower.
However, learned counsel for the petitioner submits that Signature Not Verified the Circular dated 27.03.2020 issued by the Reserve Bank of India Digitally signed by GEETA AHUJA Date: 2020.04.30 15:53:29 IST Reason: has not been implemented by the banks.
…………………..2/-
WP©…….D.No.10955/20 2In view of the above, we direct the Reserve Bank of India to ensure implementation of the Circular dated 27.03.2020 in its letter and spirit.
With the above observation, the writ petition stands disposed of.
(SATISH KUMAR YADAV) (RAJ RANI NEGI)
AR-CUM-PS ASSISTANT REGISTRAR