JAGDISH PRASAD SABOO Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard learned advocate Mr. Aditya Gupta and learned advocate Mr. Ravi Pahwa for the petitioners in respective petitions and learned advocate Ms. Dharmishta Raval, learned advocate Ms. Nalini Lodha and learned advocate Mr. Vishwas Shah for respective banks in each of the petitions and learned advocate Mr. Amar Bhatt for Reserve Bank of India in each of the petitions.

(2.) Looking to the prayer made in each of the petitions, though the prayer is worded differently, the principal grievance of each of the petitioners is against the action of the respective banks by classifying their loan account as 'fraud account' and that is how the aforesaid action has been challenged by each of the petitioners by respective petitions.

(3.) Learned advocates appearing for the petitioners drew attention of this Court to the judgment of the Hon'ble Supreme Court in case of State Bank of India and others v. Rajesh Agarwal and others decided by the Hon'ble Supreme Court on 27/3/2023 while deciding Civil Appeal No.7300 of 2022 and allied matters. It is submitted by learned advocates appearing for the petitioners that the aforesaid judgment is reported in (2023) 6 SCC 1. However, the copy of the judgment produced before this Court is having citation of 2023 SCC Online SC 342.