ANIL KUMAR OJHA Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard both.

(2.) The writ petition has been filed seeking to call for the records of the Publication dated March 31, 2020 and all further consequential publications thereto issued by respondents 4 to 7 classifying and publishing the names of the petitioners as willful defaulters and quash the same in so far as the petitioners are concerned as being arbitrary, illegal, void and in derogation of the RBI Circular and the law laid down by the Honourable Supreme court of India.

(3.) The writ petition has been filed challenging the willful defaulters' list published by the third respondent declaring the petitioners as willful defaulters.