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Judgment
This Writ Petition is filed questioning the action of the respondent nos.3 to 6 in harassing the petitioner and his family members by sending loan recovery agents to the house of the petitioner, by making continuous phone calls and humiliating him in front of neighbours without following the guidelines issued by Reserve Bank of India vide Memo No.RBI/2022-23/108, dated 12.08.2022.
Heard Sri Angada Satya Raghavendra, learned counsel for petitioner, Sri Venkateswarlu Gunduboina, learned Central Government Counsel, Sri Kunuku Raja Sekhar, learned counsel for respondent no.5 and Sri K.H.V.Siva Kumar, learned counsel for respondent no.6.
Perused the record and considered the submissions made by the learned counsel for the parties.
In S. Shobha v. Muthoot Finance Ltd.1, the Hon’ble Supreme Court of India ruled that a writ petition under Article 226 of the Constitution is not maintainable against a private non-banking financial company (NBFC) or private commercial entities. Therefore, this writ petition filed against respondent nos. 2 to 6 is not maintainable and the petitioner is at liberty to pursue his remedies by approaching appropriate Forum.
Accordingly, the writ petition is disposed of. However, the petitioner is at liberty to approach appropriate Forum for getting his grievance redressed against respondent nos. 2 to 6 . There shall be no order as to costs.
As a sequel, miscellaneous applications, pending if any, shall stand closed.
Footnotes
- 1.(2025 INSC 117)