- (1.) This petition seeks quashing of letter dated 16.6.2008, Annexure P-17, issued by Export Credit Guarantee Corporation of India Limited (ECGC) (a Government of India Enterprise) to the State Bank of Patiala, informing the said bank that no fresh exposure could be taken in support of the petitioner unless the entire claim amount was received by the Corporation. [FACT]
(2.) Case set out in the petition is that the petitioner took credit facility from the bank for the year 1997 to the extent of Rs. 3.95 crores. There was a default in payment. The amount was settled under the One Time Settlement scheme. One of the credit facilities availed by the petitioner was called Export Credit Guarantee Corporation of India Limited facility under an arrangement between the Bank and ECGC. On account of the said facility, the name of the petitioner was placed on the ECGC Specific Approval List (SAL). After payment of dues, the petitioner represented that its name be removed from the SAL of ECGC. The petitioner also sent a similar representation to the ECGC, but the ECGC replied that the same could not be done.
(3.) Contention raised in the petition is that ECGC was bound to remove the petitioner's name from the SAL, as not doing so affects the prospects of the petitioner for taking credit facilities from the bank.;