SANJAY JHUNJHUNWALA Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The present appeal challenges an order passed by a learned Single Judge on 1/4/2025, dismissing the Writ Petition filed by the appellant herein. The primary prayer in the Writ Petition was that the writ petitioner be permitted to renew the compounding application made by him, thereby quashing the rejection of the compounding application on 11/9/2024.

(2.) The facts in a nutshell are:-

(3.) It is this rejection which was challenged by the appellant by way of WPA 2065 of 2025. Thus, the conspectus of the dispute in the present appeal, as in the Writ Petition, is extremely limited and relates only to the issue: whether a compounding application can be entertained after the order of adjudication had been passed by the competent authority.