Sabyasachi Bhattacharyya, J. - (1.) In view of the urgency pleaded, the writ petition itself is taken up for hearing on an urgent basis via video conferencing. GA 1 of 2020 and GA 2 of 2020, being the notice of motion and urgency application are accordingly disposed of.
(2.) The moot question raised in the writ petition is, whether the writ petitioners are entitled to an extension of the usance period of the Letter of Credit Facility sanctioned to the writ petitioners from 180 days to 270 days.
(3.) As per the writ petitioners, the State Bank of India accepted the operating cycle of the company to range from 225 to 270 days and as such, the bank is bound to provide usance period of 270 days for the Letter of Credit.;