M/S Star Propwell Pvt. Limited vs State Bank Of Patiala
2017 Latest Caselaw 1498 Del

$~29
*    IN THE HIGH COURT OF DELHI AT NEW DELHI
+       W.P.(C) 2507/2017 & CM Nos. 10830-31/2017
        M/S STAR PROPWELL PVT. LIMITED                          ..... Petitioner
                     Through: Mr. K. Sunil, Advocate.

                          versus

        STATE BANK OF PATIALA                     ..... Respondent
                     Through: Mr. Rajiv Kapur, Advocate.
        CORAM:
        HON'BLE MS. JUSTICE HIMA KOHLI
                     ORDER

% 20.03.2017

1. The limited prayer made on behalf of the petitioner in the present petition is that despite repeated representations made by it to the respondent/Bank for sanction of a loan of Rs.40 crores, the Bank has not taken any steps to disburse the said amount.

2. Mr. Sunil, learned counsel for the petitioner draws attention of the court to the letter dated 03.3.2017, enclosed with the petition as Annexure P-13 and states that this was the last representation made by the petitioner to the respondent/Bank for sanction of the loan, but no response has been received from the respondent/bank so far.

3. Mr. Kapur, learned counsel for the respondent/Bank, who appears on advance notice, assures the Court that the Bank shall convey its decision to the petitioner in response to the representation dated 03.3.2017, within one week.

4. If the petitioner is aggrieved by the decision that may be taken by the respondent/Bank, he shall be entitled to seek legal recourse.

5. The petition is disposed of alongwith the pending applications.

HIMA KOHLI, J MARCH 20, 2017 ap/rkb