NITA PURI Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The petitioner has filed the instant writ petition under Article 226 of the Constitution of India, praying for the following reliefs:-

(2.) This Court in W.P. 9491/2023 titled as Ratul Puri v. Punjab National Bank, while deciding an identical challenge, has set aside the order of the Review Committee of the respondent-Bank declaring the petitioner therein as a wilful defaulter. Paragraph nos. 123 to 126 of the said decision read as under:-

(3.) In view of the aforesaid decision, this Court finds that the reasons assigned in the impugned order are unsustainable. Since the similar impugned order stands set aside, this Court deems it appropriate to quash the impugned order dtd. 20/4/2023, passed by the Review Committee of the respondent-Bank, qua the petitioner as well. The writ petition is allowed and disposed of alongwith the pending application(s).