(1.) HEARD the learned counsel for the appellant as well as the Standing Counsel for the respondent Bank.
(2.) THE appellant is before this Court in a third round of litigation. What we could notice from the earlier proceedings and submissions in the present case are that a sum of Rs.8 lakhs came to be deposited by the appellant as directed by the learned Single Judge in the year 2008. According to the appellant, this amount has to be taken as One Time Settlement (for short OTS) and some concession has to be shown.
(3.) THERE was a direction to pay the balance amount in 10 equal monthly instalments commencing from 01.03.2012. Again the appellant alleges non-furnishing of account extract or statement of accounts showing the details of adjustments and the amounts due by the appellant which is incorrect, submits the learned counsel for the Corporation. As on 16.02.2012, six days after the judgment of the learned Single Judge, the representative of the appellant has taken a statement of account as per the acknowledgment. According to the learned Standing Counsel for the Corporation, at this stage, the Chief Manager of the Branch cannot show any indulgence so far as OTS scheme or monthly instalments.