R. ARUMUGASAMY Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal and is disposed of by this order.

(2.) M/S.S.R.Sumathy, learned Standing counsel accepts notice on behalf of the respondents.

(3.) Originally, M/s.R.A.Samy Trading Private Limited, T.Nagar, Chennai, had availed financial assistance from State Bank of Bikaner and Jaipur and the said Bank had sanctioned a limit of Rs.11.40 Crores and subsequently, in order to meet the requirements of enhanced credit and funds and working capital of the Company, the petitioners had shifted the Accounts to the United Bank of India during December 2009 and the said Bank had granted the following limits:-