MOOSA M.K. Vs. THE MANAGER

JUDGEMENT

(1.) THE petitioner has approached this Court seeking for the benefit of OTS Scheme so as to liquidate the liability to the 1st respondent. The prayers are in the following terms:

(2.) THE respondents have filed a statement as to the facts and figures pointing out that, absolutely no amount has been satisfied by the petitioner so far. The total liability comes to the tune of 43,92,858/ -, under various heads, as given in Annexure R1(a) dated 31.10.2014.

(3.) THE learned counsel for the respondent Bank submits that, no OTS Scheme is available as on date.