KANOONGO FILLING STATION Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) BY filing this petition filed under Article 226 of the Constitution, the petitioner has prayed for following reliefs:-

(2.) THE facts as canvassed by Shri Akshat Agarwal, learned counsel for the petitioners are as under:-

(3.) PER Contra, Shri Raju Sharma and Shri A.V.Bharadwaj, learned counsel for the other side supported the order impugned. By placing reliance on the main scheme, it is contended that the last date for receiving the application under scheme was 31st July, 2010 and last date for processing the application was 31st August, 2010. By placing reliance on clause 3.2 of the scheme, it is contended that along with the application, the applicant was required to deposit 5% of the eligible amount to indicate the borrower's willingness. By placing reliance on the application of the petitioner (Annexure P/17), it is contended that the applicant has enclosed a cheque dated 1.9.2010, which is after the cut off date (31st July/August, 2010), therefore, his claim was rightly rejected. Reliance for this purpose is placed on reason (ii) of the rejection order dated 26.8.2010.