STATE BANK OF INDIA Vs. BASU DEO AGARWAL

JUDGEMENT

(1.) Heard Mr. H. Buragohain, learned counsel appearing for the appellant. Also heard Mr. D. Deka, learned counsel appearing for the respondent.

(2.) The present appeal has been preferred against the order dtd. 4/2/2022 passed by the Ld. Single Judge in WP(C) No. 3474/2020 by which the claim of the writ petitioner (respondent herein) for reimbursement of an amount of Rs.5,99,000.00 which was put on hold by the respondent Bank (appellant herein) was directed to be refunded/reimbursed to the petitioner after it was found by the Ld. Single Judge that the petitioner had duly informed about the fraudulent transaction of the aforesaid amount to the Bank in time which, however, was not prevented by the Bank as can be seen from the records.

(3.) The pleaded facts of the case of the petitioner before the Ld. Single Judge, in brief, were that the petitioner is an account holder of the State Bank of India having a Saving Bank Account bearing No. 30086063911 in Six Mile Branch of the Bank. The Bank requested the petitioner to submit his KYC document for updating his records which was duly submitted by the petitioner on 29/3/2019. As there were certain discrepancies as regards the date of birth of the petitioner, the petitioner submitted the new PAN Card with correct date of birth and requested the Bank for making necessary correction.