SHIRISH S. KIRTIKAR Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) I.A. NO. 7968/2013 (For condonation of delay)

(2.) The salient facts, giving rise to the Appeal, are as follows:-

(3.) The case of the Appellant is that whilst perusing the statements of accounts held in the Bank, he discovered certain glaring discrepancies therein. He discovered that certain credit/debit entries from/to unknown accounts had been made in his accounts, without any mandate, written or otherwise, by him in that behalf. His case is that he requested the Bank officials to furnish to him up-to-date details of his accounts and that of the unknown accounts, but there was no positive response from the Bank. It appears that the Appellant had also lodged Complaints against the Bank with the Reserve Bank of India and the Economic Offences Wing of the Mumbai Police but without any success.