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Judgment
4 paragraphs · 100 words
Tarlok Singh Chauhan, J
1.
Learned counsel for the petitioner, on instructions, states that his client would be approaching the respondent-Bank for one time settlement (OTS) in terms of the OTS policy framed through Lok Adalat within a period of two weeks.
2.
In the event of petitioner approaching the respondent-Bank, as aforesaid, it shall take final decision within a period of two weeks thereafter. Till such time, no coercive action shall be taken against the petitioner for recovery of the outstanding amount.
3.
The petition is disposed of, in the aforesaid terms, so also the pending application(s), if any.