Pankaj Purohit, J
1. Heard learned counsel for the parties.
2. By means of the present writ petition, petitioner has made an innocuous prayer to this Court to direct the respondent no.1 to decide the representation/application dated 24.04.2024 submitted by the petitioner to the respondent no.1 within stipulated time.
3. The contention of the petitioner is that a loan was sanctioned in favour of the petitioner on 04.08.2023 amounting to Rs.9,20,000/-, instead of making the payment of loan amount to the petitioner the then Branch Manager/respondent no.3-Mr. Rajendra Kumar Nishad took five blank cheques from the petitioner and out of those five cheques, two were utilized by respondent no.3 and the entire amount which was sanctioned in favour of the petitioner was siphoned off by him. He further submits that since the loan was advanced in the name of the petitioner, the respondent-Bank is now after the petitioner for recovery of the said loan.
4. Learned counsel for respondent nos.1 & 2-Bank submits that a fraud has been committed by the then Branch Manager/respondent no.3 in connivance with the petitioner and for that misdeed, he was terminated from the services.
5. Be that as it may, it is a questioned to be investigated by the respondent-Bank as to whether any money was received by the petitioner or not, but here in the case in hand, a limited prayer has been made by the learned counsel for the petitioner for a direction to the respondent no.1 to decide the application of the petitioner.
6. To this proposition, there is no objection from the side of learned counsel for respondent nos.1 & 2.
7. Accordingly, the writ petition is disposed of finally with a direction to the respondent no.1 to take decision on the application dated 24.04.2024 of the petitioner within a period of one month from the date of production of certified copy of this order.
8. Pending application, if any, stands disposed of.
9. Let a certified copy of this order be issued to the parties, today itself, on payment of usual charges.
