APPLE SPIRE INDIA LLP Vs. CANARA BANK

JUDGEMENT

(1.) Petitioner is a constituent of Canara Bank. It has filed this writ petition with following prayers:

(2.) The first prayer is for consideration of petitioner's representation as per Annexure-J. It is a letter addressed by a law firm engaged by the petitioner calling upon the respondent bank to give break up of the entire amount from the beginning as reflected in bank's letter dtd. 16/6/2021 to enable the petitioner to know the heads under which the bank is making claims and to arrive at a fair and transparent settlement.

(3.) In substance, petitioner is seeking break up of the accounts. Petitioner is a real estate company and borrowed Rs.64.00 Crores from Canara Bank for construction of Apartment Complex comprising of 246 residential apartments. A company with such financial exposure shall necessarily have paraphernalia to keep track of its accounts. Further, bankers issue the details of accounts such as pass sheets etc., in routine course. More so, respondent is a Nationalised Bank. If the branch office had not provided account details, petitioner ought to have approached higher officers or Ombudsman. Thus, the prayer clause (a) is misconceived.