- (1.) This petition is directed against the Haryana State Financial Corporation. The petitioner has averred in the writ petition that the capacity of the unit to manufacture leather having been increased om 45 lacs square feet to 90 lacs square feet, additional loan amount of Rs. 11.22 lacs was sanctioned by the Financial Corporation, but the disbursement of this loan was delayed by it because they made reference to the Director Industries for advice whether on account of the enhancement of the capacity, any industrial licence was required.
(2.) Written statement has been filed on behalf of the respondent-Corporation by the General Manager. In para No. 2 of the preliminary objection of the written statement it has been stated that the respondent-Corporation made a reference to the Director Industries, Haryana, seeking advice as to whether for enhancement of the capacity of the petitioner Unit from 45 lacs square feet to 90 lacs square feet, industrial licence was needed. As the Director Industries has not given clear-cut approval, so the sanctioned amount has not been disbursed.
(3.) The petitioner moved Civil Miscellaneous No. 11307 of 1989 for impleading Director of Industries as respondent No. 2. The said application was allowed by J.V. Gupta, J. vide his order dated July 29, 1989. In spite of service of notice on the Director of Industries, Haryana, neither any reply has been filed nor anybody has put in appearance on his behalf.;