AAMANI SPACES LTD. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard, learned Advocate Mr. Vishwas K. Shah for the petitioner and learned Advocate Mr. Rituraj Meena for the Respondent-Bank.

(2.) Learned Advocate Mr. Meena submitted that the Respondent-Bank is not ready to extend the time limit for payment as per the One Time Settlement scheme, which was sanctioned by the Respondent- Bank and which has already expired on 31st July, 2021.

(3.) In rejoinder, learned Advocate Mr. Meena submitted that the contentions raised by the petitioners are not accepted by the Respondent- Bank. It was therefore submitted that the Respondent-Bank cannot be compelled to extend the time limit for payment of dues as per the One Time Settlement scheme sanctioned by the Respondent-Bank.