VARAHA INFRA LIMITED Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present writ petition is filed under Articles 226 and 227 of the Constitution of India, claiming following reliefs:

(2.) The brief facts of the case are that the petitioner company - Varaha Infra Limited is a public limited Company incorporated under the provisions of the Companies Act, 1956 and has its registered office at Jodhpur, Rajasthan. That the Petitioner Company is inter alia engaged in construction of roads, bridges etc.

(3.) The Petitioner-company, in order to meet its business requirements and expansion, availed Working Capital Facility for an aggregate amount of Rs.738.34 Crore from consortium of banks, on specific terms and conditions agreed between the Petitioner Company and the Consortium of Banks.