M/S KIRAN & CO. PARTNERSHIP FIRM Vs. AUTHORISED OFFICER CANARA BANK (ERSTWHILE SYNDICATE BANK), CITY MARKET BRANCH

JUDGEMENT

(1.) In this writ petition, the grievance of the petitioner is to consider the case of petitioners for the scheme of One Time Settlement (OTS) of the dues with the respondent-Bank.

(2.) Heard Sri. Rajendra M.A., learned counsel appearing for petitioners and Sri. M.G. Vykunta Swamy, learned counsel appearing for the respondent.

(3.) Having heard the learned counsel appearing for parties and on perusal of the averments made in the writ petition, I am of the view that, no interference be called for in this writ petition in view of the judgment of Hon'ble Supreme Court in the case of BIJNOR URBAN CO-OPERATIVE BANK LIMITED, BIJNOR AND OTHERS vs. MEENAL AGARWAL AND OTHERS reported in AIR 2022 SC 56 to direct the respondent-Bank to consider the request of the petitioners under the One Time Settlement. However, it is open for the petitioners to approach the competent Tribunal for their grievance. With this observation, writ petition stands disposed of.