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Judgment
Arindam Sinha, J
Mr. Dash, learned advocate appears on behalf of petitioner and submits, his client had applied for One Time Settlement (OTS). By letter dated 19th February, 2022 his client’s proposal was accepted in terms therein but giving time till 28th February, 2022 for completing the settlement. By this writ petition, his client seeks time till 31st March, 2022 to repay the amount on the accepted OTS proposal.
Mr. Udgata, learned advocate appears on behalf of the bank and opposes. He submits, the security has been fixed for auction on 31st March, 2022. That there are other materials suppression, which makes the writ petition liable to be dismissed in limine.
Mr. Dash had submitted that 50% of OTS amount will be put in within seven days. Petitioner may apply to the bank with the upfront deposit for enlargement of time. It is up to the bank to deal with the application.
With above observation, the writ petition is disposed of.
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