V. UNNAMALAI Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) SINCE the issues involved in both the writ petitions are similar in nature, they have been taken up together and a common order is being passed.

(2.) HEARD the learned counsels appearing on behalf of the parties concerned.

(3.) THE learned counsel had also submitted that the properties in question had been brought for sale, by way of e -auction, even though the petitioners had deposited Rs.75,00,000/ - in each of the writ petitions, as per the order passed by this Court, on 30.10.2013, and had requested the respondent bank to settle the issues relating to the discharging of the liabilities of the petitioners, by way of an One Time Settlement. However, there has been no proper response from the respondent bank, in respect of the said request made by the petitioners.