JEEWAN HOLDING PRIVATE LIMITED Vs. UNION OF INDIA

JUDGEMENT

(1.) Exemption allowed, subject to all just exceptions.

(2.) The application stands disposed of.

(3.) The appellants have preferred the present appeal to assail the judgment dtd. 23/10/2020 passed by the learned Single Judge in W.P.(C.) No. 3515/2020 titled "Jeewan Holdings Private Limited and Another Vs. Union of India and Another". The said writ petition had been preferred by the appellants being aggrieved by the cancellation of the Certificate of Registration issued in favour of appellant No.1, by the Reserve Bank of India (RBI) vide order dtd. 14/9/2018, as well as the order passed by the Union of India (UOI) dtd. 9/4/2020 affirming the order passed by the RBI, in appeal. The appellants/ petitioners, alternatively sought a direction to the UOI to consider their representation dtd. 10/5/2018 and condone the delay in meeting the threshold limit of Rs.200.00 Lakhs - a condition for grant and continuation of Certificate of Registration as a Non-Banking Financial Company with the RBI.