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Judgment
Sathish Ninan, J
Repayment of the credit facility availed by the petitioner from the respondent Bank was defaulted. Thereupon, Ext.P2 demand notice was issued by the Bank calling upon the petitioner to take steps for closure of the account. The petitioner seeks for the benefit of One Time Settlement Scheme, which is presently in force.
Inspite of service of notice on the respondent, there is no appearance.
It is noticed that, even in Ext.P2 demand notice, the bank has intimated the petitioner that he can seek the benefit of the Navakeraleeyam One Time Settlement Scheme.
In the light of the above it is ordered that, if the petitioner approaches the Bank with a request seeking the benefit of Navakeraleeyam One Time Settlement Scheme, the same shall be considered in accordance with the scheme and appropriate orders passed. The petitioner shall make available a copy of this judgment before the respondent for compliance.
The Writ Petition is disposed of as above.