RATUL PURI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) This petition under Article 226 read with 227 of the Constitution of India has been filed by the petitioner seeking following reliefs:-

(2.) The brief facts of the instant case are that the respondent No.1-State Bank of India (SBI) had reported the name of the petitioner to the Credit Information Bureau of India Limited i.e. TransUnion Cibil Limited (Respondent No.2-CIBIL) as a wilful defaulter; and consequently the petitioner's name appeared on the website of Respondent No.2-CIBIL. Learned counsel for the petitioner states that the aforesaid decision has been taken without providing a copy of the reasoned order of the Review Committee to the petitioner and hence, the respondent No.1-SBI is in gross violation of the mandate of the Master Circular of RBI and the decision of the Hon'ble Supreme Court in the case of Bank of India v. Jah Developers Pvt. Limited1.

(3.) This matter was taken up for hearing on 23/2/2023 and learned counsel appearing for respondent No.1-SBI was directed to apprise the court as to on which date, the order was passed by the Review Committee on the representation submitted by the petitioner.