LAWS(KAR)-2024-6-187

SUBHRAMANYA BHAT Vs. REC LIMITED

Decided On June 04, 2024
Subhramanya Bhat Appellant
V/S
Rec Limited Respondents

JUDGEMENT

(1.) The petitioners are before this Court seeking a direction by issuance of a writ in the nature of mandamus directing the respondent to release a sum of Rs.7,70,93,625.00 being the maturity value of 6450 bonds out of total 8000 bonds in favour of the petitioners along with interest at 12% per annum from 31/7/2009 till date.

(2.) Heard Sri Dhananjay V.Joshi, learned senior counsel appearing for the petitioners and Sri Keerti Kumar, learned counsel appearing for the respondent.

(3.) Facts, in brief, adumbrated are as follows:-