Kunjhi Muhammed vs Malappuram District Co Operative Bank

Viju Abraham, J

Petitioner availed a cash credit facility from the respondent Bank and the petitioner has preferred Ext.P1 representation before the respondent Bank to pay off the amount under the One Time Settlement Scheme. The

The  relief sought for by the petitioner is for a direction to the respondent Bank to take a decision on Ext.P1 representation.

Heard the learned Counsel for the petitioner and the learned Standing Counsel for the respondent Bank.

In view of the limited prayer sought for by the petitioner, the writ petition is disposed of with a direction to the respondent Bank to consider and pass orders on Ext.P1 within a period of one month from the date of receipt of a copy of this judgment, after granting an opportunity of hearing to the petitioner.

The writ petition is disposed of.