ALPINE FINLEASE LIMITED Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) It is noticed that on the last date, learned counsel for petitioner has submitted that present case is squarely covered by judgment dtd. 4/9/2024 passed by the learned Co-ordinate Bench of this Court in W.P. (C) No. 8603/2020: RBG Leasing and Credit Limited Vs. Reserve Bank of India and Anr.

(2.) Learned counsel for Reserve Bank of India/respondent no. 1 does not dispute the aforesaid factual aspect.

(3.) In the case in hand, the petitioner is aggrieved by the initial order dtd. 2/8/2018 whereby Reserve Bank of India (RBI) had cancelled its certificate of registration (CoR) in terms of Sec. 45-IA (6) of Reserve Bank of India Act, 1934.