AGSON GLOBAL PVT. LTD. Vs. INDIAN OVERSEAS BANK

JUDGEMENT

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

(2.) The applications are disposed of.

(3.) The petitioners have approached this Court assailing the communication dtd. 14/2/2022 issued by the respondent rejecting the petitioners' request for emergency loan of Rs.150.00 crore under the Emergency Credit Line Guarantee Scheme (hereinafter, ECLGS), introduced by the Government of India.