RAJESH EXPORT LIMITED Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Petitioner, a public limited company has filed this writ petition seeking inter alia a Writ of Mandamus against Prime Corporate Branch of Canara Bank to defer payments in respect of Letters of Credit issued by the Bank at petitioner's request in the light of Pandemic situation prevailing due to the Covid-19.

(2.) Heard Shri. G.S.Kannur, learned Senior Advocate for petitioner, Shri. R.V.S.Naik, learned Senior Advocate for Reserve Bank of India (1st respondent) and Shri. K. Arun Kumar, learned Senior Advocate for Prime Corporate Branch, Canara Bank (2nd respondent).

(3.) Though this petition is listed for consideration of application to vacate the interim order dated 20th May 2020, with consent of learned Senior Advocates for the parties, petition was taken up for final disposal.