SHUBHANGI SINGH Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, the learned counsel appearing on behalf of the petitioners as well as the learned counsel Mr. P.A.S. Pati, appearing on behalf of the respondent Union Bank of India.

(2.) The prayer in this petition has been made for quashing of the letter as contained in Ref. No.RLP/2024-25 dtd. 9/5/2024, whereby the application made for educational loan by the petitioners has been rejected on the ground that CIC score of the petitioner no.2 is below 650.

(3.) The further prayer in this petition has been made for quashing of the communication made by the respondent-bank in their e.mail dtd. 20/6/2024 whereby the request for reconsideration of the educational loan was further rejected.