Kerala High Court
Anwar Basheer vs Union Of India on 25 September, 2025
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
& W.P.(C) No.26195 of 2025
-1-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 25TH DAY OF SEPTEMBER 2025 / 3RD ASWINA, 1947
WP(C) NO. 25131 OF 2025
PETITIONER:
ANWAR BASHEER,
AGED 46 YEARS, S/O BASHEER,
RESIDING AT SYDENA,
LIONS NAGAR, MUNDAKKAL, KOLLAM, PIN-691001
BY ADVS. SRI.ARUN BABU
SRI.G.HARIPRASAD
SRI.ANEESHRAJ R.
RESPONDENTS:
1 AUTHORISED OFFICER,
INDIAN BANK, KOLLAM BRANCH,
INDIAN BANK TOWERS, CHINNAKADA,
KOLLAM, PIN-685602
2 INDIAN BANK,
KOLLAM BRANCH, INDIAN BANK TOWERS,
CHINNAKADA, KOLLAM
REPRESENTED BY ITS ASSISTANT GENERAL MANAGER,
PIN-691001
3 INDIAN BANK
ZONAL OFFICE, INDIAN BANK TOWERS,
MG ROAD , THIRUVANANTHAPURAM
REPRESENTED BY ITS CHIEF MANAGER, PIN-695001
SRI.BINOY VASUDEVAN, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2025, ALONG WITH WP(C).25319/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
& W.P.(C) No.26195 of 2025
-2-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 25TH DAY OF SEPTEMBER 2025 / 3RD ASWINA, 1947
WP(C) NO. 25319 OF 2025
PETITIONER:
ANWAR BASHEER,
AGED 46 YEARS, S/O BASHEER S.,
SYEDNA, LIONS NAGAR, MUNDAKKAL,
KOLLAM, PIN-691006
BY ADVS.
SRI.ARUN BABU
SHRI.G.HARIPRASAD
SHRI.ANEESHRAJ R.
RESPONDENTS:
1 AUTHORISED OFFICER,
INDIAN BANK, KOLLAM BRANCH,
INDIAN BANK TOWERS, CHINNAKADA,
KOLLAM, PIN-685602
2 INDIAN BANK,
KOLLAM BRANCH, INDIAN BANK TOWERS,
CHINNAKADA KOLLAM
REPRESENTED BY ITS ASSISTANT GENERAL MANAGER,
PIN-691001
SRI. BINOY VASUDEVAN, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2025, ALONG WITH WP(C).25131/2025,
26195/2025, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
& W.P.(C) No.26195 of 2025
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
THURSDAY, THE 25TH DAY OF SEPTEMBER 2025 / 3RD ASWINA, 1947
WP(C) NO. 26195 OF 2025
PETITIONER:
ANWAR BASHEER,
AGED 46 YEARS, S/O.BASHEER,
RESIDING AT SYDENA, LIONS NAGAR,
MUNDAKKAL, KOLLAM, PIN-691001
BY ADVS. SRI.ARUN BABU
SRI.ANEESHRAJ R.
RESPONDENTS:
1 UNION OF INDIA
REPRESENTED BY THE SECRETARY TO GOVERNMENT OF
INDIA, MINISTRY OF MICRO, SMALL & MEDIUM
ENTERPRISES, UDYOG BHAWAN, NEW DELHI, PIN-110001
2 RESERVE BANK OF INDIA,
REPRESENTED BY ITS GOVERNOR,
SHAHID BAGAT SINGH ROAD, FORT MUMBAI, PIN-400001
3 AUTHORISED OFFICER,
INDIAN BANK, KOLLAM BRANCH,
INDIAN BANK TOWERS, CHINNAKADA,
KOLLAM, PIN-685602
4 INDIAN BANK,
KOLLAM BRANCH, INDIAN BANK TOWERS,
CHINNAKADA KOLLAM,
REPRESENTED BY ITS ASSISTANT GENERAL MANAGER,
PIN-691001
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
& W.P.(C) No.26195 of 2025
-4-
5 INDIAN BANK ZONAL OFFICE,
INDIAN BANK TOWERS, MG ROAD, THIRUVANANTHAPURAM,
REPRESENTED BY ITS CHIEF MANAGER, PIN-695001
6 RAHUL MEHTA,
SENIOR MANAGER, NODAL OFFICER APPOINTED UNDER
MSME ACT, INDIAN BANK ,CORPORATE OFFICE,
PB 5555, ROYAPETTAH, CHENNAI, PIN-600014
7 PANKAJ THRIPATHI,
FIELD GENERAL MANAGER, FGMO INDIAN BANK,
4TH FLOOR, EAST WING, RAHEJA TOWER, MG ROAD,
BENGALARU, PIN-560042
BY ADVS.
SHRI.N.J.ASHWIN
SRI.BINOY VASUDEVAN, STANDING COUNSEL
SHRI.JOSEPH K.A.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.09.2025, ALONG WITH WP(C).25319/2025 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
& W.P.(C) No.26195 of 2025
-5-
MOHAMMED NIAS C.P., J.
----------------------------------------------------
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
&
W.P.(C) No.26195 of 2025
----------------------------------------------------
Dated this the 26th day of September, 2025
JUDGMENT
W.P.(C) No.26195 of 2025:- This writ petition is filed
seeking a direction to the respondent Bank to consider the
proposal for restructuring submitted by the petitioner, in terms of
the procedure in the notification dated 21.07.2016 issued by the
Reserve Bank of India regarding the MSME's. Pending the said writ
petition, the Bank had issued a communication on 11.07.2025,
returning the proposal submitted by the petitioner for
restructuring, which is challenged in W.P.(C) No.26195 of 2025.
2. The brief facts required for disposing of the above writ
petition are as follows:-
3. The petitioner is stated to be the sole proprietor of
M/s.Freshnuts - MSME in respect of which the Bank has extended
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
loan facilities. On 14.02.2025, the respondent Bank issued Ext.P1
letter, in W.P.(C) No.26195 of 2025, enclosing a format for a
Corrective Action Plan for the Stressed MSME account and
requested the petitioner to submit the attached format, if they
were interested. On 17.02.2025, through Ext.P23, the petitioner
submitted a request for restructuring, along with supporting
documents, to the Assistant General Manager of the Bank, which
was acknowledged by the Bank and further documents were
sought through Ext.P11, on 18.02.2025. Additional documents were
again sought through Ext.P24 on 06.03.2025.
4. Further clarifications were also sought on 18.03.2025, as
seen from Ext.P12. Again, documents were also called for on
19.03.2025 through Ext.P25, to which the petitioner responded
through Ext.P26 on 19.03.2025. The Bank further sought
documents through Ext.P27 on 19.03.2025 and through Ext.P28 on
20.03.2025. The petitioner asserts that the documents sought were
produced on 21.03.2025 through Exts.P13 to P15. The petitioner
had also submitted an End Use Certificate before the Bank, on
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
27.03.2025, Ext.P29. Through Ext.P8, on 17.06.2025, the respondent
Bank acknowledged that all the documents sought were received.
The petitioner thereafter sent Ext.P17 on 05.07.2025, seeking an
update on the restructuring proposal. The Bank sent Ext.P18
seeking further documents for processing the restructuring
proposal on 05.07.2025.
5. Ultimately, on 11.07.2025, the 4th respondent issued
Ext.P10, returning the restructuring proposal. The petitioner
contends that the Bank, having realised the incipient stress of the
petitioner and after issuing Ext.P1, acted contrary to the
notification referred above by not referring the matter to the
committee as per Clause 3 of the notification dated 29.05.2015
issued by the Ministry of Micro, Small and Medium Enterprises. It
is argued that the matter should have been referred to the
committee, as there was no dispute about the fact that the
petitioner was an MSME entitled to the benefits of the notification,
as they were in incipient stress and therefore, mandatory
compliance with the notification is required. The matter had to be
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
referred to the committee, and if the petitioner failed to produce
the documents requested, the committee could have decided the
matter ex-parte. In the instant case, without complying with the
notification, through Ext.P10, the Branch Manager returned the
application after the account was classified as NPA on 31.03.2025.
Thus, it is argued that the action of the bank is completely
contrary to the mandatory directions in the notification and the
RBI Circular.
6. On behalf of the Bank, it is contended that there was
no valid application submitted by the petitioner as requested by
the Bank in Ext.P1 until 17.06.2025, and since the Bank had not
received the documents required for processing the application, it
was justified in rejecting the request. Only in cases where a valid
application is made does the need arise for placing the same before
the committee. Added to this, it is contended that there was the
petitioner, in response to the notice under Section 13(2) of the
Securitisation and Reconstruction of Financial Assets and
Enforcement of Security Interest Act, did not claim the protection
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
of the notification. Therefore, after the Bank proceeded further
under Section 13(4), the petitioner cannot seek the benefits of the
notification in question.
7. Having heard Sri. Jacob P. Alex, learned counsel for the
petitioner and Sri. Binoy Vasudevan, learned counsel for the
respondent Bank, and after perusing the documents produced, a
few undisputed facts are to be noticed. It is not in dispute that the
unit in question is an MSME unit and that the unit was facing
incipient stress. Thus, it follows that the petitioner was entitled to
the benefits of the notification and the circular issued by the RBI,
and the Bank was bound to consider the same, more so, after
identifying the stress and intimating the petitioner through
Ext.P1. As stated above, there was a series of correspondence
between the petitioner and the Bank with respect to the issue of
restructuring. The said issue was never referred to the committee
as contemplated in Clause 3 of the notification, and the Bank or
the Branch could not have considered the restructuring, in
deviation from the Scheme. Learned counsel for the Bank may be
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
right in saying that the documents requested by the Bank were not
received on time, but the same cannot be a reason for not placing
the issue before the committee as mandated in the notification.
8. It is trite that the notification is mandatory and the
Bank is bound to comply with the same. (See the judgments in Pro
Knits v. Board of Directors of Canara Bank and Others [(2024)
10 SCC 292] and Shri Shri Swami Samarth Construction and
Finance Solution and Others v. The Board of Directors of
NKGSB Co-operative Bank Ltd. and Others [2025 INSC 908] :
(MANU/SC/0997/2025).
9. The principles laid down in both the judgments were
noticed by this Court in the judgment dated 06.08.2025 in W.P.(C)
No.5466 of 2025 in PDMC Industries v. Ministry of Micro Small
and Medium Enterprises [2025 (5) KLT 93]
10. In view of the above legal position, the Bank ought to
have placed the matter before the committee, and that not having
been done, Ext.P10 cannot be sustained, and the same is quashed.
11. Accordingly, there will be a direction to the
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
competent among the respondents 3 to 7 to place the matter
before the committee in terms of Clause 3 of the notification. The
committee will consider the issue of restructuring as far as the
petitioner's MSME account is concerned. Further action to be
taken by the Bank will depend on the decision to be taken by the
committee.
12. The Writ petition is allowed as above.
13. W.P.(C) No.25319 of 2025:- This writ petition
pertains to a housing loan taken by the petitioner from the
respondent Bank. The prayer in the writ petition is to permit the
petitioner to pay off the overdue amount in instalments.
14. It is submitted on behalf of the learned counsel for
the respondent Bank that the overdue amount with respect to the
housing loan was Rs.11,56,200/-. Accordingly, this Court passed an
order on 22.08.2025, directing the petitioner to pay the same
before 28.08.2025.
15. It is submitted by both sides that the said amount has
been paid. However, the learned counsel for the respondent Bank
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
submits that the account cannot be regularised due to the default
with respect to the other loans. It will be open to the petitioner to
pay the EMI with respect to the housing loan, which the Bank shall
receive. Nothing further is required to be adjudicated in W.P.(C)
No.25319 of 2025, and the same is disposed of as above.
W.P.(C) No.26131 of 2025:-In view of the orders passed
in W.P.(C) No.26195 of 2025, nothing remains for consideration in
W.P.(C) No.25131 of 2025, and the same is closed as infructuous.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
bpr
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
APPENDIX OF WP(C) 25131/2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER DATED 14-02-
2025 ISSUED BY THE 2ND RESPONDENT TO
THE PETITIONER
Exhibit P2 TRUE COPY OF THE EMAIL DATED 12-06-2025
SENT BY THE PETITIONER TO THE
RESPONDENT BANK
Exhibit P3 TRUE COPY OF THE LETTER DATED 26-06-
2025 ISSUED BY THE PETITIONER TO THE
2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE NOTICE DATED
11.04.2025 ISSUED BY THE 1ST RESPONDENT
TO THE PETITIONER
Exhibit P5 TRUE COPY OF THE POSSESSION NOTICE
DATED 24.06.2025 ISSUED BY THE 1ST
RESPONDENT TO THE PETITIONER
Exhibit P6 TRUE COPY OF THE POSSESSION NOTICE
DATED 29-06-2025 PUBLISHED BY THE
RESPONDENT BANK IN THE NEWSPAPER
Exhibit P7 TRUE COPY OF THE GUIDELINE DATED NIL
ISSUED BY THE RESPONDENT BANK
Exhibit P8 THE TRUE COPY OF THE RELEVANT PORTIONS
OF THE NOTIFICATION DATED 29-05-2005
BEARING NO S.O(E) 1432 ISSUED BY THE
MINISTRY OF MICRO, SMALL AND MEDIUM
ENTERPRISES
Exhibit P9 THE TRUE COPY OF THE RELEVANT PORTIONS
OF THE MASTER DIRECTIONS ISSUED BY THE
RESERVE BANK OF INDIA BEARING NO.
FIDD.MSME & NFS.3/06.02.31/2016-17
DATED 21-07-2016
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
Exhibit P10 THE TRUE COPY OF THE ORDER DATED
23/06/2022 IN WP(C) 2415/2022 OF THIS
HON'BLE COURT
Exhibit P11 TRUE COPY OF THE ACKNOWLEDGEMENT CARD
DATED 17-06-2025 RECEIVED BY THE
PETITIONER FROM THE OFFICE OF THE 2ND
RESPONDENT
Exhibit P12 THE TRUE COPY OF THE EMAIL DATED 05-07-
2025 SENT BY THE FINANCIAL OFFICER OF
M/S FRESHNUTS TO THE 2ND AND 3RD
RESPONDENT
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
APPENDIX OF WP(C) 25319/2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE DEMAND NOTICE ISSUED
BY THE 1ST RESPONDENT DATED 11-04-2025
Exhibit P2 TRUE COPY OF THE POSSESSION NOTICE
DATED 24-06-2025 ISSUED BY THE 1ST
RESPONDENT TO THE PETITIONER
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
APPENDIX OF WP(C) 26195/2025
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE LETTER DATED 14-02-
2025 ISSUED BY THE 4TH RESPONDENT TO
THE PETITIONER
Exhibit P2 TRUE COPY OF THE EMAIL DATED 12-06-2025
SENT BY THE PETITIONER TO THE 4TH
RESPONDENT BANK
Exhibit P3 TRUE COPY OF THE LETTER DATED
26-06-2025 ISSUED BY THE PETITIONER TO
THE 2ND RESPONDENT
Exhibit P4 TRUE COPY OF THE NOTICE DATED
11.04.2025 ISSUED BY THE 3RD RESPONDENT
TO THE PETITIONER
Exhibit P5 TRUE COPY OF THE POSSESSION NOTICE
DATED 24.06.2025 ISSUED BY THE 1ST
RESPONDENT TO THE PETITIONER
Exhibit P6 THE TRUE COPY OF THE RELEVANT PORTIONS
OF THE NOTIFICATION DATED 29-05-2015
BEARING NO S.O(E) 1432 ISSUED BY THE
MINISTRY OF MICRO, SMALL AND MEDIUM
ENTERPRISES
Exhibit P7 THE TRUE COPY OF THE RELEVANT PORTIONS
OF THE MASTER DIRECTIONS ISSUED BY THE
RESERVE BANK OF INDIA BEARING NO.
FIDD.MSME & NFS.3/06.02.31/2016-17
DATED 21-07-2016
Exhibit P8 TRUE COPY OF THE ACKNOWLEDGMENT CARD
DATED 17-06-2025 RECEIVED BY THE
PETITIONER FROM THE OFFICE OF THE 2ND
RESPONDENT
Exhibit P9 THE TRUE COPY OF THE EMAIL DATED
05-07-2025 SENT BY THE FINANCIAL
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
OFFICER OF M/S FRESHNUTS TO THE 5TH
RESPONDENT
Exhibit P10 THE TRUE COPY OF THE LETTER SERVED ON
THE PETITIONER BY THE 4TH RESPONDENT,
DATED 11/07/2025
Exhibit P11 THE TRUE COPY OF THE EMAIL DATED
18/02/2025 SENT BY THE INDIAN BANK
KOLLAM BRANCH TO THE PETITIONER
Exhibit P12 THE TRUE COPY OF THE E-MAIL DATED
18/03/2025 SENT BY THE INDIAN BANK
KOLLAM BRANCH TO THE PETITIONER
Exhibit P13 TRUE COPY OF THE EMAIL DATED 21/03/2025
SENT BY THE PETITIONER TO THE INDIAN
BANK KOLLAM BRANCH
Exhibit P14 TRUE COPY OF THE EMAIL DATED 21/03/2025
SENT BY THE PETITIONER TO THE INDIAN
BANK KOLLAM BRANCH
Exhibit P15 TRUE COPY OF THE EMAIL DATED 21/03/2025
SENT BY THE PETITIONER TO THE INDIAN
BANK KOLLAM BRANCH
Exhibit P16 TRUE COPY OF THE EMAIL DATED 17/06/2025
SENT BY THE CHIEF FINANCIAL OFFICER,M/S
FRESHNUTS TO THE INDIAN BANK KOLLAM
BRANCH
Exhibit P17 THE TRUE COPY OF THE E-MAIL DATED
05/07/2025 SENT BY THE CHIEF FINANCIAL
OFFICER,M/S FRESHNUTS TO THE INDIAN
BANK KOLLAM BRANCH
Exhibit P18 THE TRUE COPY OF THE E-MAIL DATED
05/07/2025 SENT BY THE INDIAN BANK
KOLLAM BRANCH TO THE PETITIONER
Exhibit P19 TRUE COPY OF THE EMAIL DATED 05/07/2025
SENT BY THE PETITIONER TO THE INDIAN
2025:KER:72106
W.P.(C) Nos. 25131 of 2025, 25319 of 2025
BANK KOLLAM BRANCH
Exhibit P20 THE TRUE COPY OF EMAIL DATED 12/06/2025
ISSUED BY THE PETITIONER TO THE INDIAN
BANK KOLLAM BRANCH
Exhibit P21 THE TRUE COPY OF EMAIL DATED 12/06/2025
ISSUED BY THE INDIAN BANK KOLLAM BRANCH
TO THE PETITIONER
Exhibit P22 THE TRUE COPY OF THE FRAMEWORK FOR
REVIVAL AND REHABILITATION OF MICRO,
SMALL AND MEDIUM ENTERPRISES BEARING NO
- RBI/2015-16/338 FIDD.MSME AND
NFS.BC.NO.21/06.02.31/2015-16 DATED
17/03/2016 ISSUED BY THE 2ND RESPONDENT
Exhibit P23 THE TRUE COPY OF THE COVERING LETTER
DATED 17.02.2025 ISSUED BY THE
PETITIONER BEFORE THE INDIAN BANK
ASSISTANT GENERAL MANAGER
Exhibit P24 THE TRUE COPY OF THE EMAIL DATED
06/03/2025 ISSUED BY THE 4TH RESPONDENT
TO THE PETITIONER
Exhibit P25 THE TRUE COPY OF THE EMAIL DATED
19/03/2025 ISSUED BY THE 4TH RESPONDENT
TO THE PETITIONER
Exhibit P26 THE TRUE COPY OF THE EMAIL DATED
19/03/2025 ISSUED BY THE PETITIONER TO
THE 4TH RESPONDENT
Exhibit P27 THE TRUE COPY OF THE EMAIL DATED
19/03/2025 ISSUED BY THE 4TH RESPONDENT
AT 7.38PM TO THE PETITIONER
Exhibit P28 THE TRUE COPY OF THE EMAIL DATED
20/03/2025 ISSUED BY THE 4TH RESPONDENT
TO THE PETITIONER
Exhibit P29 THE TRUE COPY OF THE END USER
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W.P.(C) Nos. 25131 of 2025, 25319 of 2025
CERTIFICATE DATED 27/03/2025 SUBMITTED
BY THE PETITIONER TO THE 4TH RESPONDENT
Exhibit P30 TRUE COPY OF THE EMAIL DATED 17/06/2025
SENT BY THE CHIEF FINANCIAL OFFICER,M/S
FRESHNUTS TO THE 4TH RESPONDENT
Exhibit P31 TRUE COPY OF THE EMAIL DATED 08/07/2025
SENT BY THE PETITIONER TO THE 4TH
RESPONDENT
RESPONDENTS' EXHIBITS
Exhibit R3(a) TRUE COPY OF THE AGREEMENT EXECUTED
BETWEEN THE PETITIONER AND THE BANK
DATED 27-09-2023
Exhibit R3(b) TRUE COPY OF THE LETTER DATED
09-08-2024 ISSUED BY THE BANK TO THE
PETITIONER AS WELL AS TO THE GUARANTOR
DATED 09-08-2024
Exhibit R3(c) TRUE COPY OF THE SALE NOTICE DATED
23-07-2025 ISSUED BY THE AUTHORISED
OFFICER
Exhibit R3(d) TRUE COPY THE LETTER DATED 17.02.2025
SUBMITTED BY THE PETITIONER IN HIS
CAPACITY AS THE PROPRIETOR OF M/S.
FRESH NUTS
Exhibit R3(e) TRUE COPY OF THE E-MAIL DATED
18.02.2025 SENT BY THE BANK TO THE
PETITIONER
Exhibit R3(f) TRUE COPY OF THE E-MAIL SENT BY THE
BANK TO THE PETITIONER DATED 11.03.2025
Exhibit R3(g) TRUE COPY OF THE CREDIT SANCTION LETTER
NO.22/2024/25 DATED 20.03.2025
Exhibit R3(h) TRUE COPY OF LETTER DATED 21.03.2025
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W.P.(C) Nos. 25131 of 2025, 25319 of 2025
RECEIVED FROM THE PETITIONER
Exhibit R3(i) TRUE COPY OF THE E-MAIL SENT TO THE
PETITIONER BY THE BANK DATED 11.06.2025
Exhibit R3(j) TRUE COPY OF THE E-MAIL DATED
12.06.2025 SENT BY THE PETITIONER
Exhibit R3(k) TRUE COPY OF THE E-MAIL DATED
12.06.2025 SENT BY THE BANK TO THE
BORROWER AS WELL AS TO THE PETITIONER
Exhibit R3(l) TRUE COPY OF THE E-MAIL DATED
13.06.2025 SENT BY THE PETITIONER TO
THE BANK
Exhibit R3(m) TRUE COPY OF THE LETTER DATED
11.07.2025 WHEREBY THE BANK HAD
RETURNED THE RESTRUCTURING PROPOSAL
MADE BY THE PETITIONER
