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Judgment
This matter is taken up through hybrid mode.
The Petitioner in this writ petition seeks to assail the auction notice dated 18th May, 2023 (Annexure-5) issued by the Authorities under the Punjab National Bank (the Opposite Parties).
In course of hearing, Mr. Dalai, learned counsel submits that the Petitioner is interested to settle the loan account of her husband with the bank.
Mr. Sahu, learned counsel appearing for the Punjab National Bank submits that if the Petitioner approaches the authorities observing the formalities, the offer for settlement of the loan account of the husband of the Petitioner can be considered in accordance with law.
In view of the above, Mr. Dalai, learned counsel for the Petitioner prays for withdrawal of the writ petition to approach the Bank for settlement of the loan account of the husband of the Petitioner, namely, late Bijay Kumar Nayak.
In view of the submissions made by learned counsel for the parties, this Court disposes of the writ petition as withdrawn with an observation that the Petitioner, if so advised, may approach the Bank by 29th May, 2023 with her proposal for settlement of loan account in question observing the formalities and in that event, the Opposite Parties-Bank is expected to do the needful in accordance with law at the earliest.
Urgent certified copy of this order be granted on proper application.
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