BHAGIRATHI AGENCIES PVT LTD Vs. UNION OF INDIA

JUDGEMENT

(1.) This is an unusual case. Normally, it is the Bank or the Lender who is chasing the defaulting Borrower/Account holder for realisation of the debt. Here the position is reversed. It is petitioner-Account holder, depositing substantial cash daily without any default, who has come to Court for continuance of his account.

(2.) This unusual scenario has emerged in the following facts :-

(3.) The petitioner has challenged the above action as being a decision actuated by malafides and harassment of the petitioner. The decision taken by the respondent was arbitrary and capricious, without there being any default by the petitioner.