KAVI ARORA Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The proceedings in the matter have been conducted through video conferencing. CM APPLs. 20627-20628/2021 (exemption)

(2.) This petition under Article 226 of the Constitution is directed against proceedings taken by the Bank against the petitioner under the Master Circular on Wilful Defaulters dated 01.07.2015 [ Master Circular ] issued by the Reserve Bank of India [ RBI ].

(3.) The petitioner was the Managing Director and Chief Executive Officer of a company by the name of Religare Finvest Limited [ Religare ] from 14.11.2011. According to the petitioner, he resigned from this position with effect from 12.11.2017.