M/S KANAIYA DAIRY Vs. SOUTH INDIAN BANK

JUDGEMENT

(1.) THE petitioner had taken several loans from the South Indian Bank/respondent No. 1. THE said loan has been taken by the petitioner for establishing Dairy Farm business under the name and style of `M/s Kanhaiya Dairy'. THE break-up of these loans are as under:- 1. Rs. 3,00,000/- against CCOL (Continuance)

(2.) RS. 2,75,000/- against FSL ? Term Loan (Priority Sector)

(3.) ISSUE notices to the respondents returnable at an early date. Apart from normal mode of service, the petitioners shall also take steps for service upon respondents through Dasti. Steps be taken within three days.