AJAY KUMAR GUPTA Vs. SYNDICATE BANK

JUDGEMENT

(1.) The writ petitioner prays for the issue of a writ of certiorarified mandamus calling for the records of the first respondent in his office reference No.4815/2913/COMP/C/SR, dated 28.8.2001, quash the same and consequently direct the second respondent Bank to settle the loan accounts of Shantivihar group and M/s.Atomos Exports Private Ltd., under Reserve Bank India's guidelines applicable to non performing assets and pass such further or consequential order.

(2.) With the consent of either side, the writ petition itself was taken up for the final disposal.

(3.) The counsel for the petitioner and the respondents were not present consecutively. But the petitioner submitted his arguments in person. So also the officer of the respondent Bank made his submissions. This court called upon either parties to submit their written arguments. Accordingly, the writ petition as well as the respondent submitted written arguments, which is being considered.