PRUTHVI TRACTORS Vs. MANAGER, PUNJAB NATIONAL BANK

JUDGEMENT

(1.) Learned counsel for respondent/ Bank submits that the prayer made in the writ petition has become infructuous, in view of the fact that the auction notice scheduled to be held on 29/6/2022 in terms of the impugned notification published in the news paper on 4/6/2022 could not be held since no bidder came forward. In other words it is sought to be submitted that the respondent/ Bank is required to issue a fresh notification.

(2.) However, learned counsel for petitioners submits that the petitioners have given representation dtd. 30/8/2021 to the respondent/ Bank seeking settlement under the OTS scheme.

(3.) Recording the submissions of the learned counsels, this writ petition stands disposed of granting liberty to the petitioners to once again make representation to the respondent/ Bank putting forth there grievance and request for consideration under OTS scheme. If such representation is given by the petitioners, the respondent/ Bank shall consider the same and intimate the petitioners regarding the decision of the Bank as expeditiously as possible and at any rate within a period of two weeks from the date when the representation is given by the petitioners.