VISHAMBHAR SARAN Vs. CENTRAL BANK OF INDIA

JUDGEMENT

(1.) The two writ petitions, being on connected issues, are taken up together for hearing.

(2.) In WPO No. 633 of 2023, the petitioners have challenged the decision of the Willful Defaulter Identification Committee (hereinafter referred to as 'the First Committee')to declare the petitioners as Willful Defaulters under the Master Circular on Wilful Defaulters issued by the Reserve Bank of India (RBI) on July 1, 2015.

(3.) In WPO No. 212 of 2024, the petitioners have challenged the decision of the Review Committee (RC) to affirm the said declaration of the First Committee. At the juncture when the second writ petition was filed, a cryptic communication of the decision of the RC was made to the petitioners, based on which the writ petition was filed. Subsequently, having been served with a copy of the detailed minutes of the RC, the same has been annexed to a supplementary affidavit filed in connection with the second writ petition and also brought within the fold of the challenge.