JYOTHI LAUNDRY Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Ms. Cheruku Sindhura, learned counsel for the petitioner and Mr. M.V.K. Viswanadham, learned counsel appearing for respondent No.2 in both writ petitions.

(2.) Both the writ petitions are filed to declare the unilateral action of respondent No.2 in foreclosing the accounts of the petitioners by way of demand notice dtd. 21/8/2021 without taking into consideration of various representations given by them including reply dtd. 27/8/2021 as illegal, and for a consequential direction to respondent No.2 to extend/renew C.C. limit and review of term loan.

(3.) Mr. Bangaru Shyam is the proprietor of M/s. Jyothi Laundry, the petitioner in W.P. No.29257 of 2021 and also the proprietor of M/s. Garments Powder Laundry, the petitioner in W.P.No.29270 of 2021. Since the parties in both the writ petitions and lis involved therein are one and the same, both the writ petitions were heard together and are disposed by way of common order.