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Judgment
Arindam Sinha, J
The writ petition was moved before this Bench on 6th April, 2022. On behalf of petitioner it was submitted that the Permanent Lok Adalat (PLA), without resorting to mechanism for settlement provided under section 22C in Legal Services Authorities Act, 1987, embarked on adjudication.
By impugned award the PLA found petitioner was not entitled to reliefs claimed and hence, the case was dismissed. Mr. Mishra, learned advocate appears on behalf of the bank (opposite party no.3), hands up copy of letter dated 3rd August, 2021 and submits, loan account of petitioner stands closed. Text of the letter is reproduced below.
“We have to advise that the captioned loan accounts of M/s Dhabaleswar Rice Mill, Proprietor Shri Satish Kumar Sahoo have been closed on receipt of full amount as per SBI OTS-2020-21 scheme approved by the Bank. We have no dues to be recovered against the captioned account.
However, this certificate does not preclude the Bank to proceed against the borrower/guarantor as the case may be in respect of other loan liabilities if any.”
None appears on behalf of petitioner. It appears from impugned award, petitioner had also claimed against the insurance company, apart from its claim against the bank. Mr. Sarangi, learned senior advocate appears on its behalf.
In the circumstances, there will be adjournment as opportunity to petitioner for prosecuting the writ petition, failing which on adjourned date or thereafter, it is likely to be dismissed.
List on 22nd August, 2022.
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