AMIT S. BHATNAGAR Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard learned Senior Advocate Mr. M.R. Bhatt for M/s M.R. Bhatt and Co. for the petitioners and learned Advocate Mr. Pranav G. Desai for the respondent-Bank.

(2.) By way of this petition, the petitioners have challenged a communication dtd. 17/9/2022 issued by the respondent-Bank.

(3.) Learned Advocate Mr. Desai for the respondent-Bank, at the outset, would clarify that while the order in question reads as if the same has been passed by the Review Committee for classifying the petitioners-borrowers as willful defaulters, actually, the order in question has been passed by the Identification Committee for the said purpose.