THE LIQUIDATOR Vs. MALAKAPPA

JUDGEMENT

(1.) SMT . H.R. Bentur takes notice for Reserve Bank of India.

(2.) THE brief facts are as follows:

(3.) THE learned counsel for the petitioners, however, would contend that several other valid and legal objections are raised before the Consumer Forum and since there is no likelihood that the same would be considered, his prayer is that the same be considered by the District Forum before taking recourse to any coercive measures against the petitioner -Bank, while the learned counsel would also submit that RBI would be broached as regards the relaxation of guidelines in order to refund the respondents from out of any excess amount that may be available, though the amount claimed by respondents 1 and 2 is vehemently disputed.