STATE BANK OF INDIA Vs. BINDU VIJAYAKUMAR

JUDGEMENT

(1.) Respondents in W.P.(C) No. 19672 of 2021 -officials of the State Bank of India, have filed this appeal challenging the judgment of the learned single Judge dtd. 3/1/2022 in W.P.(C) No. 19672 of 2021, whereby the writ petition was allowed and the respondent/writ petitioner was permitted to repay the balance amount due under the One Time Settlement Scheme sanctioned on 30/11/2021, outside the scheme period, but within the limited extended period.

(2.) Accordingly, the second appellant i.e., the Chief Manager, State Bank of India, Thiruvananthapuram, was directed to dispose of Exhibits P6 and P7 representations filed by the respondent/writ petitioner in the light of the observations contained in the judgment and grant a limited extension of time for repayment of the balance amount under the sanctioned OTS scheme after imposing a reasonable percentage of interest on the balance amount due from the writ petitioner from 30/7/2021 till the date of payment and also the period within which the said payment must be made by the petitioner.

(3.) It was further directed to take a decision within a period of 10 days from the date of receipt of a copy of the judgment after granting an opportunity of being heard to the writ petitioner. It was further observed that if the amount fixed as directed above, is not paid within the time stipulated, the benefit of the judgment shall not enure to the writ petitioner. It is, thus, challenging the legality and correctness of the said judgment, this appeal is filed.