M/S San Impex Vs Bank Of Baroda And Another

High Court Of Punjab And Haryana At Chandigarh 5 Nov 2020 Civil Writ Petition No. 18537 Of 2020 (O&M) (2020) 11 P&H CK 0021
Bench: Division Bench
Result Published

Judgement Snapshot

Case Number

Civil Writ Petition No. 18537 Of 2020 (O&M)

Hon'ble Bench

Daya Chaudhary, J; Meenakshi I. Mehta

Advocates

Pradeep Virk

Final Decision

Disposed Of

Judgement Text

Translate:

Daya Chaudhary, J

By way of filing this petition, the petitioner seeks issuance of a writ in the    nature of mandamus directing the respondent-bank to stand on its

agreed terms of One Time Settlement (OTS) and accept the payment of first instalment of Rs.157.50 Lakhs and to release the first property located

at Pushp Vihar, Ludhiana and further to allow him to discharge the complete dues within some extended period. A further prayer for restraining the

respondent-bank from initiating any coercive action against the secured assets, has also been made.

Notice of motion.

At this stage, Mr. K.P.S. Dhillon, Advocate accepts notice on behalf of the respondents-Bank.

As per the submission made by learned counsel for the petitioner, the petitioner is ready to settle the dispute and a new settlement can be arrived at,

for which he is ready to agree.

Accordingly, in view of the submission made by learned counsel for the petitioner, the petitioner is at liberty to make a representation to the

respondent-bank within a period of three days from today with the offer as to how much amount he is ready to pay at this stage and how instalments

can be paid in future. In case, such representation is made within the said period i.e. three days only, the respondent-bank is directed to consider the

proposal/offer of the petitioner within a period of two weeks thereafter. In case, the presence of the petitioner is required for any assistance and for

arriving at the settlement qua the amount in dispute, an opportunity be given to the petitioner for this purpose. In case, no settlement is/can be arrived

between the parties, then a detailed speaking order be passed in this regard and in case, the petitioner still feels aggrieved, he would be at liberty to

avail the appropriate remedy.

Disposed of.

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