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Judgment
3 paragraphs · 109 words
Sathish Ninan, J
The petitioner seeks for the benefit of a One Time Settlement Scheme for closure of the loan availed by him. The learned Standing Counsel for the 1st respondent Bank submitted that the OTS scheme presently in force is valid only upto 30/11/2021. In the circumstances, the petitioner is directed to approach the 1st respondent Bank at 11.00 am on 17/11/2021 and make a request seeking the benefit of the One Time Settlement Scheme. On such request being made, the petitioner may be heard and appropriate orders passed by the 1st respondent within a further period of three days.
The writ petition is disposed of as above.