CHEMOSYN LTD. Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) HEARD .

(2.) THE petitioners by means of this Writ Petition pray for issuance of writ of mandamus or order in that nature directing the respondent No. 1 viz. Union Bank of India to dispose of the petitioner's application dated 5th March, 2003 as per the circular dated 29th January, 2003 issued by the respondent No. 2 viz. Reserve Bank of India.

(3.) A perusal of the circular dated 29.1.2003, in our opinion, also leads to that conclusion.