R. SUBRAMANIAN Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The relief sought for in the present writ petition is to direct first respondent to appoint a fit and proper person as Custodian or Special Officer for taking immediate control and possession of all the assets and properties both movables and immovables and securities and pay the depositors their original dues.

(2.) The petitioner is one of the depositor in the fifth respondentM/s.Alwarpet Benefit Fund Ltd. Since the fifth respondent-Alwarpet Benefit Fund Ltd., committed default in repayment of deposit amount, the depositors filed criminal complaint, which was registered and is pending as of now.

(3.) The investigation is now pending on the Economic Offences Wing of the Police Department.