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Judgment
Sathish Ninan, J.
Petitioner's husband, Gopakumar, availed two loans; one in the name of himself and another one in the name of petitioner. Residential property of the petitioner was offered as security for the transactions. In the year 2019, Gopakumar passed away. Repayment of the facility was defaulted. Recovery proceedings are initiated by the Bank. In the meanwhile, the petitioner has approached this Court seeking a direction to the 2nd respondent for grant of the Navakeraleeyam Kudishika Nivaranam - One Time Settlement Scheme presently in force.
Heard the learned counsel for the petitioner and the learned Standing Counsel for the Bank.
It is stated that, the Scheme is presently in force upto 31/05/2022. The petitioner may approach the Bank at 11.00 am on 26/05/2022 with a request seeking the benefit of the Scheme. The Bank shall consider the same and pass appropriate orders immediately, in order to enable the petitioner to avail the benefit of the Scheme.