N SUBHRAMANYAM Vs. CORPORATION BANK BANGALORE

JUDGEMENT

(1.) IN these writ petitions the petitioners have prayed for a writ to direct the second respondent to issue completion certificate to the petitioners, to direct the third respondent to issue No Due Certificate and further, to direct the third respondent to accept the Bank guarantee for the amount which the petitioners are due for excess fee paid by them and for other reliefs.

(2.) IT is not in dispute that the petitioners have completed the course in MBBS successfully. The petitioners intend to pursue their further studies in post-graduation in various faculties in medicine. For this purpose the petitioners require a No Due Certificate from third respondent and on production of that No Due Certificate the second respondent will issue the completion certificate.

(3.) LEARNED Counsel for the third respondent submits that the petitioners are due certain amounts. If that is so, the third respondent shall issue the No Due Certificate with a condition to claim the amounts from the petitioners.