CAPT RAMINDER SINGH WADHWA Vs. AXIS BANK LIMITED

JUDGEMENT

(1.) This is an application filed by the respondent no.2 seeking to deposit the balance sum of Rs.90.00 lakhs, which was payable to the respondent no.1/ bank in terms of the One Time Settlement (hereinafter "the OTS") entered into between the respondent no.1/ bank and the respondent no.2 on 31/5/2023.

(2.) At the outset, we may note the brief factual matrix as is necessary for deciding the present application.

(3.) The respondent nos. 2 to 5 were in November, 2006 sanctioned a loan of Rs.4.25 crores out of which a sum of Rs.4.00 crores was released to them on 22/12/2006. The said home loan was sanctioned for buying plot no. A-1/303, Safdarjung Enclave, New Delhi-110029 along with superstructure standing thereon ('Plot No. A-1/303').