GAURANGBHAI BIPINBHAI PANDYA Vs. JOINT SECRETARY

JUDGEMENT

(1.) Heard learned Senior Advocate Mr.Jal Unwala assisted by learned advocate Mr.Baiju Joshi for the petitioner, learned Assistant Government Pleader Mr.Trupesh Kathiriya for the respondent No.1 and learned advocate Mr.Pathik Acharya for the respondent No.2 appearing in Special Civil Application No.15134 of 2017 through video conference.

(2.) Learned advocate Mr.Acharya for the respondent Bank (In liquidation) submitted that there is a One Time Settlement Scheme in existence as on today and the petitioners may approach the Liquidator of the respondent Bank to avail the benefits of such One Time Settlement Scheme, if they wish, so as to resolve the disputes raised in these petitions for ever.

(3.) Learned Senior Advocate Mr.Jal Unwala with learned advocate Mr.Baiju Joshi for special Civil Application No.15134 of 2017 and learned Senior Advocate Mr.R.S. Sanjanwala with learned advocate Mr.Baiju Joshi for special Civil Application No.14252 of 2017, under instructions from the petitioners, submitted that the petitioners shall approach the Liquidator of the respondent Bank within a period of three weeks from today by making an application under the OTS Scheme of the respondent Bank.