ROBIN BARTHOLOMEW Vs. UCO BANK & ORS.

JUDGEMENT

(1.) The petitioner assails a declaration of a wilful defaulter made by a bank.

(2.) Learned Advocate appearing for the petitioner submits that, notice under the Reserve Bank of India Master Circular has not been issued to the petitioner. The bank is represented.

(3.) Learned Advocate appearing for the bank raises the issue of territorial jurisdiction of this Court to entertain the writ petition. According to him no part of the cause of action had arisen within the territorial jurisdiction of this High Court. In support of his contention, he relies on (1994) 4 Supreme Court Cases 711 (Oil and Natural Gas Commission v. Utpal Kumar Basu and Others) . He submits that, the petitioner was well aware of the proceedings.