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Bom. HC: Public Sector Banks Not Empowered to Issue Look Out Circulars Against Loan Defaulters - (27 Apr 2024)

BANKING

Bombay High Court has observed that Public Sector Banks are not authorized to issue look out circulars against loan defaulters. The power exercised by banks is a way to circumvent legal processes and also results in violation of Articles 14 and 21 of the Constitution of India.

Tags : BOMBAY HIGH COURT   PUBLIC SECTOR BANKS   LOOK OUT CIRCULARS   ARTICLE 14 OF COI   ARTICLE 21 OF COI  

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