RBI/2006-2007/393
RPCD. CO. RRB. BC. No. 91
/ 03.05. 33/2006-07 May 14, 2007 The Chairmen
All
Regional Rural Banks Dear Sir 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 advise
that the Hon'ble Patna High Court vide its order
dated April 10, 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
money transactions 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 us about the compliance with the order. 3.
A copy of the order dated April 10, 2007 passed by the Hon'ble Patna High Court
in the captioned matter and a copy of the list
containing the defaulted companies (numbering 918) declared by the Hon'ble Patna
High Court are enclosed for strict compliance .
4. Please acknowledge receipt to our concerned Regional Office. Yours
faithfully, (C.S.Murthy)
Chief General Manager-in-Charge |