RAJ INDIA CORPORATION Vs. BANKING OMBUDSMAN

JUDGEMENT

(1.) Heard Mr. P. Kamat for the petitioner and Ms. S. Kakodkar for respondent no.5.

(2.) Since service is complete on the respondents including the contesting respondent no.5, we issue Rule in this petition and with the consent of the learned counsel for the parties and respondent no.5, proceed to dispose of this petition finally, forthwith.

(3.) The petitioner challenges the decisions dtd. 15/2/2021 and 18/3/2021 communicated by the Banking Ombudsman rejecting the complaint made by the petitioner in terms of the Banking Ombudsman Scheme 2006 (as amended) which is set out in the notification dtd. 3/2/2009.