GOPALAKRISHNAN K Vs. CHIEF MANAGER

JUDGEMENT

(1.) SRI.George Thomas (Mevada), Standing counsel takes notice for the respondents.

(2.) AFTER hearing counsel for the parties on the merits of the matter itself, this writ petition is disposed of directing that if the petitioner remits an amount of Rs.4 lakhs within a period of two weeks and entire outstandings in two instalments payable on or before 16th of March and 17th of April, 2007, further action against the petitioner would be dropped. If the petitioner fails in making any of the remittances as aforesaid, the benefit of this judgment will stand recalled automatically and in such event the Bank will also straight away proceed with recovery action. Writ petition is disposed of as above.