JONNAS ENTERPRISES Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Mr. K. Sai Rama Murthy, learned counsel for the petitioner and Mr. M.V.K. Viswanadham, learned counsel appearing for respondent No.2.

(2.) This writ petition is filed to declare the unilateral action of respondent No.2 in foreclosing the account of the petitioner by way of demand notice dtd. 21/8/2021 without taking into consideration of various representations given by the petitioner including reply dtd. 13/8/2021 as illegal, and for a consequential direction to respondent No.2 to extend/renew C.C. limit and review of term loan.

(3.) CASTE OF THE PETITIONER: