AWADHESH SINGH Vs. RESERVE BANK OF INDIA
LAWS(ALL)-2021-3-117
HIGH COURT OF ALLAHABAD
Decided on March 24,2021

AWADHESH SINGH Appellant
VERSUS
RESERVE BANK OF INDIA Respondents

JUDGEMENT

- (1.) With the consent of the learned counsel for the parties, this writ petition has been finally heard, without calling for counter affidavit.
(2.) Heard Shri Adarsh Singh, learned counsel for the petitioner and Shri Sanjay Singh, learned counsel for respondent no. 2, the Punjab National Bank, Subedar Ganj, Prayagraj.
(3.) This writ petition has been filed praying for the following reliefs:- "I. Issue a writ, order or direction in the nature of mandamus directing the respondent no. 1 Reserve Bank of India, 83/142 M.G. Road, Kanpur-208001 through its Regional Director, Kanpur and respondent no. 3 Complaint and Human Resource Development Section, Regional Office, Allahabad through its Manager (Banking Ombudsman) to consider the grievance of the petitioner and resolve the same, within stipulated period as may be fixed by this Hon'ble Court. II. Issue a writ, order or direction in the nature of mandamus directing the respondent no. 2-Punjab National Bank, Subedar Ganj Allahabad Uttar Pradesh 211012 through its Branch Manager to credit the amount of Rs. 3 lacs. in the account no. 4763000400000990 of Punjab National Bank, Subedar Ganj Allahabad, Uttar Pradesh 211012 of the petitioner along with interest at the bank rate within stipulated time as may be fixed by the Hon'ble Court." ;


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