TRAS UNION CIBIL LTD. Vs. SAJEED

JUDGEMENT

(1.) The 3rd respondent in W.P.(C).Nos.42469 of 2023, 863 of 2024 and 2623 of 2024 is the appellant before us aggrieved by the common judgment dtd. 23/2/2024 of a learned Single Judge in the writ petitions.

(2.) The writ petitions were filed by a person, who had availed loans from three credit institutions, and he was essentially aggrieved by the inaction on the part of the appellant herein to rectify his credit rating notwithstanding that he had settled the loan accounts with the credit institutions honourably. The stand of the appellant before the writ court was that the delay in rectification of the writ petitioner's credit rating was on account of non-receipt of comments from the respective credit institutions on the writ petitioner's request.

(3.) The learned Single Judge, who considered the matter, disposed the writ petition by directing the appellant herein to consider the request of the writ petitioner for a rectification of his credit rating, after hearing the credit institutions concerned and the writ petitioner, and to take a decision in the matter within three months from the date of receipt of a copy of the judgment.