SANJIV TEXTILE PVT LTD , AHMEDABAD Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Rule was issued in this petition on 6/05/1992 and the learned Counsel appearing for the parties were heard at length and with the consent of the parties such hearing was treated as final hearing Pursuant to such hearing following Judgment is rendered

(2.) By this petition under Article 226 of the Constitution of India the petitioner has moved this court for issuance of a writ of mandamus against the State Bank of India for directing the State Bank to extend to the petitioner the benefits of Rehabilitation Scheme contained in its Circular dated 6/02/1987

(3.) In order to appreciate the entitlement of the petitioner for extension of the benefits under the said Scheme it is necessary to refer to the relevant facts hereunder: