PARTHAS TEXTILES Vs. HDB FINANCIAL SERVICES LTD

JUDGEMENT

(1.) The petitioner is before this Court seeking to direct the 1st respondent to reconsider the request made by the petitioner in Ext.P3, in the light of Exts.P4 and P6 judgments, and to extend Emergency Credit Line Guarantee Scheme to the petitioner by providing a pre-approved loan up to 20% of the loan outstanding as on 29.02.2020, in view of Ext.P1 and disburse the eligible loan amount to the petitioner.

(2.) The petitioner is a Partnership Firm engaged in textile business. The petitioner approached the 1 st respondent-financial institution seeking to sanction loan under Ext.P1 Emergency Credit Line Guarantee Scheme (ECLGS) facility and to restructure the loan. When the 1st respondent failed to consider the request, the petitioner approached this Court filing W.P.(C) No.25105/2020. The said writ petition was disposed of as per Ext.P4 judgment, wherein this Court directed the 1st respondent to consider the request of the petitioner for extension of ECLGS and take a decision in the matter.

(3.) Contending that the 1st respondent is not considering the request, the petitioner filed R.P. No.994/2020. While the review petition was pending, the 1 st respondent issued Ext.P5 sanction order allowing a financial assistance of about 11.28% of outstanding liability. The petitioner would submit that the petitioner is entitled to 20% of the loan outstanding. Ext.P5 sanction has been made overlooking the observations of this Court in Ext.P4 judgment. This Court, however, dismissed the review petition.