PARTHAS TEXTILES Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) Aggrieved by the non-consideration of application for sanction of financial assistance under Ext.P1 Emergency Credit Line Guarantee Scheme envisaged by the 3rd respondent, the petitioner is before this Court.

(2.) The petitioner states that the 3rd respondent has formulated the Emergency Credit Line Guarantee Scheme (ECLGS) to provide 100% guarantee coverage for the Guarantee Emergency Credit Line to eligible borrowers, in the form of a pre-approved sanction limit of up to 20% of loan outstanding, as on 29.02.2020, to eligible borrowers. The petitioner states that the petitioner is squarely covered under Ext.P1 Scheme and fulfills various parameters contained therein. The petitioner is eligible and entitled for the benefit under the Scheme.

(3.) The petitioner therefore submitted Ext.P3 application to the 1st respondent seeking financial assistance under the ECLGS. However, the petitioner's application is not being considered.