REGENT COMPUTRONICS PVT. LTD.

Suryajyothi Infotech Limited Appellant

V/S

UNION OF INDIA Respondents

Referred Judgements :-

MILIND PATEL VS. UNION BANK OF INDIA [REFERRED TO]
BADRINATH VS. GOVERNMENT OF TAMIL NADU [REFERRED TO]
STATE OF KERALA VS. PUTHENKAVU N S S KARYOGAM [REFERRED TO]
MANGAL PRASAD MISHRA VS. NARVEDSHWAR MISHRA [REFERRED TO]
COMMISSIONER OF CUSTOMS MUMBAI VS. TOYO ENGINEERING INDIA LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. BALLARPUR INDUSTRIES LTD [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE VS. CHAMPDANY INDUSTRIES LIMITED [REFERRED TO]
COMMISSIONER OF CENTRAL EXCISE CHANDIGARH VS. SHITAL INTERNATIONAL [REFERRED TO]
STATE OF PUNJAB VS. DAVINDER PAL SINGH BHULLAR [REFERRED TO]
ATLANTIC PROJECTS LTD & ORS VS. ALLAHABAD BANK & ORS [REFERRED TO]
STATE BANK OF INDIA VS. JAH DEVELOPERS PVT LTD & ORS [REFERRED TO]
STATE OF U.P. VS. SUDHIR KUMAR SINGH [REFERRED TO]

JUDGEMENT

(1.) This batch of cases are filed by the petitioners, claiming as Ex- Directors, who stood as guarantors of M/s.SuryaJyoti Spinning Mills Limited (for short "SJSML"), assailing the validity of the issuance of show cause notices declaring them as willful defaulters as per the Circular No.2015-16/100/DBR No.CID.BC.22/20/16/3/2015-16 dtd. 1/7/2015 issued by the Reserve Bank of India (RBI) and consequently prayed this Court to set aside the proceedings dtd. 19/3/2021 of the Willful Defaulters Identification Committee (hereafter referred as 'WDIC') and for other reliefs.

(2.) As the issue involved in all these Writ Petitions is common, W.P.No.5039 of 2023 is taken up as leading case to decide the lis in these cases.

(3.) W.P.No.5039 of 2023 is filed by the petitioner, under Article 226 of the Constitution of India, seeking following relief:

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SURYAJYOTHI INFOTECH LIMITED Vs. UNION OF INDIA

Referred Judgements :-

JUDGEMENT

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