KEJRIWAL MINING PVT. LTD. Vs. ALLAHABAD BANK

JUDGEMENT

(1.) The present challenge is against the decision of the Wilful Defaulter Identification Committee (WDIC) of the respondent no. 1-bank, dated July 3, 2019, by which the petitioners were declared to be 'Wilful Defaulters', as well as the preceding show cause notice dated April 6, 2019 and the communication regarding such declaration to the petitioner, dated January 18, 2020.

(2.) A show cause notice dated April 6, 2019 was issued to the petitioners by the WDIC of the respondent no. 1, requiring a reply within 15 days from the date of receipt of the notice. By a letter dated April 29, 2019, the petitioner no. 1 asked for certain documents, information and clarifications from the WDIC. The documents sought were permitted to be inspected by the agents of the petitioner no.1-borrower on June 18, 2019. The time for filing reply to the show cause notice was also extended for 15 days.

(3.) Again on June 19, 2019 the petitioner no. 1 allegedly sent a letter for a further extension of time to file reply, seeking two weeks' time. Allegedly, vide letter dated June 20, 2019, the WDIC granted a further extension of time for ten days for the petitioners to file their reply, clarifying that no further extension would be allowed. An opportunity of personal hearing was given as well to the petitioners, fixing 12:30 p.m. on July 3, 2019 for such hearing.