RAJKUMAR SUKHDEVSINHJI Vs. IDBI BANK

JUDGEMENT

(1.) The petitioners are invoking the extraordinary jurisdiction of this Court under Article 226 of the Constitution of India, seeking issuance of appropriate writ, order or direction, thereby quashing or setting aside the impugned Show Cause Notice ['SCN'] dtd. 19/6/2024 issued by the respondent-bank. The following reliefs are sought in the present writ petition:-

(2.) Learned counsel for the respondent appeared on advance notice.

(3.) Mr. Sandeep Sethi, learned Senior Advocate appearing for the petitioners while alluding to the impugned SCN, has firstly pointed out that petitioner No.1 has been addressed as an 'Ex Independent Director"; secondly, it is pointed out that the respondent-bank has alleged that certain acts of financial irregularities have been committed by the petitioner on different dates during the period from November, 2014 to 31/3/2017.