GANESH STORES Vs. KARNATAKA BANK LTD

JUDGEMENT

(1.) PETITIONER approached this court aggrieved by the recovery steps initiated at the instance of the 1st respondent. It is seen from the counter affidavit that such steps have been taken pursuant to the order of the Debts Recovery Tribunal, Ernakulam in O.A.1531/1998. According to the petitioner, the petitioner has pursued the matter in an appeal. Learned counsel for the 1st respondent submits that so far no notice has been issued from the Tribunal. It is for the petitioner to approach the appellate authority for appropriate orders with regard to the payment during the pendency of the appeal. It will also be open to the petitioner to approach the Bank itself to avail the benefits of settlement scheme, if permissible under law. In order to enable the petitioner to workout the relief as above, further recovery shall be deferred for a period of three months. The writ petition is disposed of as above.