SYED MOINUDDIN Vs. CHIEF GENERAL MANAGER

JUDGEMENT

(1.) Petitioner couple being the borrowers of the respondent - Bank are knocking at the doors of Writ Court seeking issuance of a direction for the closure of their loan account by accepting the amount concluded in a One Time Settlement; the couple also wants a direction to the higher ups of the Bank to take suitable action against their erring officials for harassing it.

(2.) After service of notice, the respondents having entered appearance through their Panel Counsel resist the writ petition by filing the Statement of Objections; learned Panel Counsel makes vehement submissions in justification of Bank's action essentially contending that there is no concluded OTS and therefore, no relief can be granted to the petitioners who have been seeking the help from political personalities; so contending, he seeks dismissal of the writ petition.

(3.) Having heard the learned counsel for the petitioner -parties in person and learned counsel for the respondents and having perused the petition papers, this Court is inclined to grant indulgence in the matter as under and for the following reasons: