RBI/2006-2007/374
UBD.
CO. BPD. (PCB). No. 41/12.05.001 /2006-07
May
4, 2007
CEOs
of All
Primary (Urban) Co-operative
Banks
Dear Sir / Madam
In
the High Court of Judicature at Patna –
CWJC
No. 13422 of 2006 –
Council
for the Protection of Public Rights and welfare
vs.
Union of India and Others – Regarding
We
have to advise you that the Hon'ble Patna High Court vide its order
dated 10 April 2007 in the captioned matter has directed the Reserve Bank of India
to direct all the banks that the companies listed in the enclosed list, which
have been declared as 'defaulted companies' be not allowed to deal with the money
transaction in their accounts.
2.
You are, therefore, advised to ensure that no money transaction of the company/ies,
declared as 'defaulted companies' by the Hon'ble Patna High Court be allowed in
your bank. Accordingly, you may advise all your branches in this regard immediately
and report to the Bank about the compliance of the order.
3.
A copy of the order dated 10 April 2007 passed by the Hon'ble Patna High Court
in the captioned matter and a copy of list
containing the defaulted companies declared by the Hon'ble Patna High Court are
enclosed for strict compliance of the order of the Court.
4.
Please acknowledge receipt to our Regional Office concerned.
Yours
faithfully,
(N.S.Vishwanathan)
Chief
General Manager-in-Charge