(1.) This writ petition is a sheer abuse of the process of this Court.
(2.) It appears that the petitioner had taken a loan of Rs.25 lacs from the respondent/Union Bank of India as far back as on 23.9.1989. In connection with the loan, recovery proceedings were instituted by the bank before the Debt Recovery Tribunal-I, Delhi which are still pending being OA No.494/1996. This is the third writ petition in connection with the same matter. The first being Writ Petition (C) No. 9846/2003 was decided on 28.9.2004 and the second being Writ Petition (C) No. 1182/2005 which was decided on 22.3.2005.
(3.) The Writ Petition (C) No.9846/2003 was filed in this Court claiming the benefit under the RBI guidelines dated 29.2.2003. This petition was disposed of by order dated 28.9.2004 directing the respondent bank to decide the petitioner's application, which was decided by the bank by its letter dated 14.10.2004 declaring the petitioner's account as non-performing asset from 1996 and informing him of the outstanding liability of Rs. 12.75 lakhs and odd.
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