DNP FOODS LIMITED Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) With the consent of learned advocates appearing for the respective parties, the captioned writ petition is taken up for final disposal.

(2.) Issue rule, returnable forthwith. Ms Abhineeta B. Chaturvedi, learned advocate waives service of notice of rule on behalf of the respondent.

(3.) The grievance raised in the captioned writ petition is against the communications dtd. 24/9/2021 and 5/1/2022, communicating the decision of the Wilful Defaulters Identification Committee (hereinafter referred to as the 'Identification Committee') and the Review Committee respectively whereby, the names of the petitioners have been included in the list of wilful defaulters.