ANAND PRAKASH Vs. BANK OF INDIA

JUDGEMENT

(1.) The petitioner in the present writ application has put to challenge an order dtd. 20/5/2019, passed by the Banking Ombudsman (Bihar), whereby his complain under Clause 13(a) of the Banking Ombudsman Scheme, 2006 has been rejected.

(2.) It is the petitioner..s case that his complain has been rejected by the Banking Ombudsman in violation of the principles of natural justice.

(3.) A counter affidavit has been filed on behalf of Bank of India in which following statement has been made in paragraph-11 :-