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Judgment
Sathish Ninan, J
The petitioners have availed credit facilities from the 1st respondent bank. The repayment of the facilities were defaulted. Awards have been passed against the petitioners in ARC Nos.108 of 2021 and 109 of 2021 respectively. Recovery proceedings are initiated by the Bank. The petitioners had earlier approached this Court in W.P(C) No.2258 of 2021. This Court had directed the petitioners to approach the Bank for easy instalment facilities. However, it did not give a positive result, is the contention. The petitioners confine their relief for the grant of benefits under the One Time Settlement Scheme which is presently in vogue.
The learned standing counsel appearing for the Bank submits that, the OTS scheme presently in force is only upto 30.11.2021 and that if the petitioner approaches the Bank claiming the benefit of the same, it shall be considered in accordance with the scheme and its norms, and appropriate orders passed.
Accordingly, the writ petition is disposed of directing the petitioners to approach the 1st respondent Bank at 11 a.m tomorrow and make a request for the benefit of the One Time Settlement Scheme. The request shall be considered by the bank in accordance with the scheme and the norms, and appropriate orders passed preferably on 25.11.2021 so as to enable the petitioners to avail the benefit of the scheme, if extended to them.