BABURAJAN A.C. Vs. SECRETARY TO FINANCE

JUDGEMENT

(1.) Petitioners are common in both these writ petitions.

(2.) In W.P.(C)No.20548 of 2021, it is the case of the petitioners that they are entitled to certain reliefs based on guidelines issued by the Reserve Bank of India to help businesses tide over the disruption caused by the Covid-19 pandemic. The prayer in the writ petition is for a direction to the 3rd respondent bank to accept Ext.P5 application filed by the petitioners and to consider the grant of relief in terms of Ext.P4 circular issued by the Reserve Bank of India. The writ petition was filed on 24/9/2021, apprehending that pending consideration of the matter by the respondent bank, proceedings under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act (SARFAESI Act) would be continued against the petitioners causing serious prejudice and injury to them.

(3.) W.P.(C)No.25052 of 2022 has been filed challenging a notice published by the respondent bank under sub-sec. (2) of Sec. 13 of the SARFAESI Act. The notice in question has been annexed to the writ petition as Ext.P7.