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Judgment
Rajiv Shakdher, J
C.M. Nos.45043/2019 & 45044/2019
Allowed, subject to just exceptions.
W.P.(C) 10893/2019 & C.M. No.45042/2019
Via this writ petition, the challenge is laid to the decision of the Review Committee of respondent No. 1 Bank i.e. Bank of Baroda (in short 'BOB') dated 18.09.2019 and communication dated 03.10.2019.
Mr. Sethi, learned senior counsel, who appears for the petitioner, contends that the impugned communication dated 03.10.2019 does not contain any reason.
Issue notice. Ms. Surabhi Khattar accepts notice on behalf of BOB. Learned counsel informs me that the reasons are contained in the minutes of meeting held on 18.09.2019. A copy of the minutes of meeting has been handed over to me.
4.1 Likewise, a copy has been handed over to Mr. Sethi.
Mr. Sethi says that since the copy of the minutes of meeting has been handed over to him today, the petitioner will need time to examine the same and if necessary, assail the conclusion reached therein.
I find merit in this submission.
Therefore, BOB is directed not to publish the factum of having declared the petitioner a "wilful defaulter" for a period of ten days from today.
7.1 Furthermore, no further steps will be taken in pursuance of the impugned decision for a period of ten (10) days from today. This direction will dissolve on the expiry of ten (10) days. Needless to say, the petitioner will have liberty to assail the same as per law.
The writ petition and the application for stay is disposed of in the aforesaid terms.
For the purposes of good order and record, the Registry will scan and upload the minutes of meeting dated 18.09.2019.