GANGARAMS INFOTECH Vs. DENA BANK

JUDGEMENT

(1.) THE petitioner in this petition is seeking for a direction to the Bank to furnish the details of s. B. Account No. 6672 of another customer of the Bank.

(2.) THE petitioner states in the petition that the petitioner is having certain business transactions with one Aravind, son of Gajendra, in the matter of supply of goods on credit basis. The petitioner further states that four cheques were issued by the said Aravind and all those cheques for one reason or the other were dishonoured by the Bank. The petitioner says that the said aravind has furnished his address as No. 65/1, G. K. Industries, Industrial Estate, Bangalore-59 and he has also furnished his telephone number as 8396536. On inquiry, petitioner noticed that no such person is residing in the aforesaid address. In these circumstances the petitioner sought for details of the account No. 6672 and the Bank in reply in terms of Annexure D refused to give the same. This endorsement is challenged before me.

(3.) HEARD learned Counsel for the petitioner.