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Judgment
Bechu Kurian Thomas, J
Petitioners confine their relief for the grant of One Time Settlement Scheme to settle the liabilities under one of the loan account of the petitioners.
The learned counsel for the respondent, upon instructions submitted that the petitioners had availed one loan and have stood as sureties in another loan and that the total outstanding amount under the loan availed by the petitioner is Rs.10,41,861/- and that the respondents are willing to consider the application for One Time Settlement, filed as Ext.P2 provided petitioners clear the liability under the scheme by 31.03.2022.
In view of the above, there will be a direction to the respondent bank to consider Ext.P2 on the basis of One Time Settlement Scheme formulated by the bank. If the payment under the scheme is made by the petitioners on or before 31.03.2022, the respondents shall settle the loan giving the benefit under the Settlement Scheme.
The writ petition is disposed of as above.