DALVKOT BIO FUELS PRIVATE LIMITED Vs. CANARA BANK

JUDGEMENT

(1.) The petitioner is before this Court calling in question a communication dtd. 24/5/2024 issued by the respondent - Canara bank (hereinafter referred to as 'the Bank' for short) demanding an amount of Rs.3,08,12,476.00 as charges towards Concession in Rate of Interest, as the petitioner has pre-closed the loan that was secured from the hands of the respondent - Bank.

(2.) Heard the learned counsel Sri.Bipin Hegde, appearing for the petitioner and the learned counsel Sri. Shetty Vignesh Shivaram, representing the Canara Bank.

(3.) The facts, in brief, germane are as follows: