Mylath Sandeep vs. Reserve Bank Of INDIA

WP(C)/4737/2021HC KeralaGSTCNR KLHC01010109202126 March 2021Bench: HONOURABLE MR.JUSTICE N.NAGARESH10 pages
For Petitioner: SRI.R.S.KALKURA, SRI.HARISH GOPINATH, SMT.NEENU PAVITHRAN
AI SummaryPartly Allowed

Held

The High Court directed the petitioners to produce the requisite financial documents to the respective financial institutions by March 29, 2021. Upon submission, the financial institutions were ordered to consider the applications for financial assistance and loan restructuring and take a decision without delay, before the expiry of the relevant schemes.

Facts

The petitioners, a husband and wife, filed two writ petitions seeking financial assistance under the Emergency Credit Line Guarantee Scheme (ECLGS) from Bajaj Finance Ltd. and home loan restructuring under an RBI circular from Kotak Mahindra Bank Ltd. Both financial institutions contended that the petitioners had failed to provide the necessary financial documents required to process their applications.

Key Issues

The key legal issue was whether the petitioners were entitled to financial assistance or loan restructuring under government schemes and RBI circulars, despite not having submitted the required financial documentation to the lending institutions.

AI-generated summary — verify with the full judgment below

IN THE HIGH COURT OF KERALA AT ERNAKULAM PRESENT THE HONOURABLE MR.JUSTICE N.NAGARESH FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943 WP(C).No.24771 OF 2020(V) PETITIONERS: 1 MYLATH SANDEEP, AGED 49 YEARS, S/O.NARAYANAN KUTTY, PROPRIETOR M/S. NANDANAM SANITARIES, NEAR SOBHA CITY, KUNNAMKULAM RD., PUZHAKKAL P.O., TRISSUR - 680 003. 2 DEEPA P., AGED 42 YEARS, W/O.MYLATH, SANDEEP, RESIDING AT MYLATH HOUSE, KANNAPURAM, CHETTUPUZHA P.O., TRISSUR - 680 012. BY ADVS. SRI.R.S.KALKURA SRI.HARISH GOPINATH SMT.NEENU PAVITHRAN RESPONDENTS: 1 RESERVE BANK OF INDIA, REGIONAL OFFICE, TRIVANDRUM, BAKERY JUNCTION, P.B.NO.6507, THIRUVANANTHAPURAM - 695 033, REPRESENTED BY ITS REGIONAL DIRECTOR. 2 NATIONAL CREDIT GUARANTEE TRUSTEE COMPANY LTD., MINISTRY OF FINANCE, GOVERNMENT OF INDIA, HAVING ITS REGISTERED OFFICE SWALAMBAN BHAVAN, C11, G BLOCK, BANDRA KURLA COMPLEX, BANDRA E, MUMBAI - 400 051, REPRESENTED BY ITS MANAGING DIRECTOR.

WP(C) Nos.24771/2020 & 4737/2021 : 2 : 3 BAJAJ FINANCE LTD., REGISTERED OFFICE AKURDI, PUNE, CORPORATE OFFICE, 4TH FLOOR, BEHIND WEIKFIELD, IT PARK VIMAN NAGAR, PUNE 411014, REPRESENTED BY ITS MANAGING DIRECTOR. 4 BAJAJ FINANCE LTD., DD TRADE T

The judgment continues below.

Read the full judgment

A free account opens 10 full GST judgments a month (one account works on both bharattax.net and this site). Re-reading one you have already opened does not count again.

See plans and prices

The summary, the parties, the sections and the citations above are open to everyone and always will be. Only the text of the order and the PDF are metered.

Reproduced from the public record of the Kerala High Court. Verify against the court's own copy before relying on it. Income tax judgments are on bharattax.net.