Karnataka High Court
Azeez Trading Company vs Union Of India on 14 August, 2025
-1-
NC: 2025:KHC:31705
WP No. 7471 of 2022
HC-KAR
IN THE HIGH COURT OF KARNATAKA AT BENGALURU
DATED THIS THE 14TH DAY OF AUGUST, 2025
BEFORE
THE HON'BLE MRS. JUSTICE ANU SIVARAMAN
WRIT PETITION NO. 7471 OF 2022 (GM-RES)
BETWEEN:
AZEEZ TRADING COMPANY
REPRESENTED BY ITS PROPREITOR
SYED JALALUDDIN AMJAD
40 APMC YARD
BANGARPET
KOLAR-563114.
...PETITIONER
(BY SRI. VISHAL TIWARI, ADVOCATE-ABSENT)
AND:
Digitally
signed by 1.
KAVYA R UNION OF INDIA
Location: THROUGH SECRETARY
High Court MINISTRY OF FINANCE
of Karnataka NORTH BLOCK
CENTRAL SECRETARIAT
NEW DELHI-110001
2. RESERVE BANK OF INDIA
THROUGH GOVERNER
SHAHID BHAGAT SINGH ROAD
MUMBAI-400001
-2-
NC: 2025:KHC:31705
WP No. 7471 of 2022
HC-KAR
3. CANARA BANK
MANAGING DIRECTOR AND CHIEF MANAGER
BANGARPET BRANCH
KOLAR DISTRICT
KARNATAKA 563 114
...RESPONDENTS
(BY SMT. MANASI KUMAR, CGC FOR R-1,
SRI NITIN PRASAD, ADV. FOR R02
SMT. VIDYA PAI, ADV. FOR
SMT. NAYANA TARA B.G., ADV. FOR R-3)
THIS WP FILED UNDER ARTICLE 226 OF THE
CONSTITUTION OF INDIA PRAYING TO DIRECT THE R1 AND 2
TO INITIATE INSTRUCTIONS AND GUIDELINES FOR THE
IMPLEMENTATION OF THE CIRCULAR DATED 05.05.2021 VIDE
ANNEXURE-E CREDIT GUARANTEE SCHEME ON 24.06.2020 BY
THE CGTMS IN ITS LETTER VIDE ANNEXURE-A SPIRIT AND TO
DIRECT THE RESPONDENT TO INITIATE INSTRUCTIONS AND
GUIDELINES FOR THE IMPLEMENTATION OF THE EMERGENCY
CREDIT LINE GUARANTEE SCHEME (ECLGS) OPERATIONAL
GUIDELINES UPDATED AS ON OCTOBER 1, 2021 VIDE
ANNEXURE-G ETC.
THIS PETITION, COMING ON FOR PRELIMINARY HEARING
IN 'B' GROUP THIS DAY, JUDGMENT WAS DELIVERED THEREIN
AS UNDER:
CORAM: HON'BLE MRS. JUSTICE ANU SIVARAMAN
ORAL JUDGMENT
This petition is filed seeking directions to the respondent to issue instructions and guidelines for the implementation of the Emergency Credit Line Guarantee Scheme vide Annexure G. There are further directions -3- NC: 2025:KHC:31705 WP No. 7471 of 2022 HC-KAR sought for to comply the directions of the Apex Court in Civil PIL No.945/2020.
2. When the matter is taken up for hearing today, there is no appearance for the petitioner.
3. It is noticed that though this writ petition was filed in the 2022 and notice was ordered on 08.06.2022, no further steps have been taken in the matter. It therefore, appears that petitioner is not interested in prosecuting the subject matter.
4. The writ petition is accordingly dismissed without prejudice to the legal contentions, if any.
Sd/-
(ANU SIVARAMAN) JUDGE NG List No.: 1 Sl No.: 27