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SC: Opportunity of Hearing Does Not Mean Personal Hearing - (15 May 2023)

BANKING

Supreme Court while issuing clarification on its judgment in the case of SBI v. Rajesh Agarwal (MANU/SC/0308/2023) which mandated that borrowers should be heard by banks before their accounts are classified as fraudulent, has stated that opportunity of hearing does not mean personal hearing.

Tags : SUPREME COURT   BORROWER   PERSONAL HEARING  

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