- (1.) Ashoke Kumar Dasadhikari 1. Mr. Saha, learned Counsel appearing on behalf of the petitioner, submits that because of the unlawful action on behalf of the bank authorities, his client was black-listed and has been prevented to carry out business and also to get loan in their favour.
(2.) It appears that on earlier occasion notices were served and directions have been given for filing affidavits. No affidavit has yet been filed except on behalf of Reserve Bank of India. However, on mentioning, the matter was directed to appear today for final hearing.
(3.) I direct the learned Advocate-on-Record of Mr. Saha to serve notices upon the respondent nos. 2 to 8 through the Branch Managers personally and the respondent no.9, who is an added respondent, is to be served by courier service and also by speed post, informing them to appear on 24th January, 2012 when the matter would come up in the list for hearing and in case the said respondents do not appear on that date, the matter would be disposed of ex parte. Learned Advocate-on-Record for Mr. Saha is further directed to file affidavit of service to that effect.;