Ashok Kumar Garg And Anr vs Indian Overseas Bank And Ors
2024 Latest Caselaw 9736 P&H

Punjab-Haryana High Court

Ashok Kumar Garg And Anr vs Indian Overseas Bank And Ors on 6 May, 2024

Author: Lisa Gill

Bench: Lisa Gill

                                    Neutral Citation No:=2024:PHHC:062265-DB



CWP-22261-2021 (O&M)                    1

      215        IN THE HIGH COURT OF PUNJAB AND HARYANA
                         AT CHANDIGARH

                                 CWP-22261-2021 (O&M)
                                 Date of Decision: 06.05.2024

Ashok Kumar Garg and another                            .....Petitioners

             versus

Indian Overseas Bank and others                       ..... Respondents

CORAM : HON'BLE MRS. JUSTICE LISA GILL
        HON'BLE MRS. JUSTICE AMARJOT BHATTI

                          ***
Present:     Mr. Gourav Goel, Advocate for the petitioners
             (through V.C.).

             Mr.Gaurav Goel, Advocate for the respondents.
             (through V.C.).

                           ***
LISA GILL, J. (ORAL)

1. Prayer in present writ petition is for directing the respondent-

bank to consider petitioners' proposal for One Time Settlement (OTS) and

sanction it in their favour.

2. When faced with the judgment of Hon'ble Supreme Court in

The Bijnor Urban Cooperative Bank Limited, Bijnor and others vs.

Meenal Aggarwal and others, 2022 AIR (SC) 56, learned counsel for

petitioners seeks to withdraw this writ petition with liberty to petitioners to

approach respondent No.2 for a mutually acceptable settlement.

3. Learned counsel for respondents submits that though the present

writ petition is not entertainable, the proposal submitted by petitions is still

pending with the bank and shall be finally decided within four weeks and in

case any further concrete proposal is submitted by petitioners within next

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Neutral Citation No:=2024:PHHC:062265-DB

one week, the same shall also be taken into consideration and decided in

accordance with the applicable rules, regulations and policy.

3. Writ petition is accordingly disposed of without expression of

any opinion on the merits of the matter or even entertainabiity thereof.

4. Pending miscellaneous applications, if any, stand disposed of

accordingly.

(LISA GILL ) JUDGE

(AMARJOT BHATTI) JUDGE 06.05.2024 sunita Whether Reasoned/Speaking : Yes/No Whether Reportable : Yes/No

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