FIDELITY FINANCE LTD., CHENNAI REP. BY ITS LAW OFFICER Vs. BANKING OMBUDSMAN AT CHENNAI STATE OF TAMIL NADU/U.T. OF PONDICHERRY,CHENNAI

JUDGEMENT

(1.) THE petitioner a company, registered under the Indian Companies Act, carrying on non banking finance activities engaged in hire purchase, lease, bill discounting and other financial service activities seek for the issue of a writ of certiorari to call for and quash the proceedings of the respondent relating to letter No.BOS/T.N & P.A.N/1018, dated 15.12.1997.

(2.) THIS court ordered notice of motion on 10.6.1998. The respondent entered appearance through Mr.J.Radhakrishnan, learned counsel, and also filed a counter. The petitioner subsequently filed a reply affidavit. The writ petition was taken up for hearing on 15.4.2002 with the consent of counsel for either side.

(3.) THE respondent by the impugned communication passed a final order on the complaint submitted by the petitioner against the Bank of Madura Limited. The impugned order reads thus: -