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Judgment
Arindam Sinha, J
Mr. Prusty, learned advocate appears on behalf of petitioner. He submits, his client as proprietor of a Chuda Mill was sanctioned credit facilities aggregating Rs.20,60,996/-. Only Rs.6,00,000/- was given under the facility. His client filed this writ petition, presented on 16th March, 2012, for obtaining balance credit facility to get her mill to run and thereby yield income.
He refers to paragraph 7 in the counter filed on behalf of the bank. The paragraph is reproduced below.
“That the averments made in para-7 and 8 are not correct. It is humbly submitted that the claim has been settled by KVIC. It is further humbly submitted that the Bank is willing to release the balance amount if the shed is completed with electricity connection and eclectic installations by the entrepreneur as per the original Project Report and the petitioner is willing to bear the escalation cost of the project due to time lag and further serving of up-to-date overdue interest in the loan account by the beneficiary.”
On query from Court he draws attention to sanction letter dated 31st 4. Mr. Parida, learned advocate appears and prays for adjournment on absence of learned advocate engaged by the bank. Mr. Routray, learned advocate appears on behalf of opposite party no.4.
The writ petition will be heard and disposed of on adjourned date or thereafter.
List on 11th August, 2022, as prayed for on behalf of the bank.
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