M. JAMSHEED Vs. SOUTH INDIAN BANK LTD

JUDGEMENT

(1.) Heard Mr K Vidyasagar, learned Counsel for the petitioner, and Mr Sunil Sanker, learned Standing Counsel for the respondents.

(2.) The present writ petition under Article 226 of the Constitution of India has been filed by the petitioner seeking the following reliefs:

(3.) During the pendency of this writ petition, the 1st respondent Bank sanctioned One Time Settlement (for short, 'OTS') for payment of Rs.4.37 lakhs by the petitioner on or before 30/8/2023 towards the full and final settlement of the outstanding dues of the Bank in respect of the loan availed by the petitioner.