NARENDRA SEOOMAL SABNANI Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Shri Kapil Hirani, learned counsel for the petitioners, and Shri S. N. Kumar learned counsel for the respondents.

(2.) Rule. The rule is made returnable forthwith at the request and with the consent of the learned counsel for the parties.

(3.) The petitioners question orders dated 07.12.2020 and 26.03.2021 made by Wilful Defaulter Identification Committee (the WDIC) and the Review Committee respectively, to the extent that such orders collectively declare the petitioners as "Wilful Defaulter".