KISHOR H. MEHTA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) On 3/8/2023, we had passed the following order:-

(2.) Pursuant to this order, a statement of account was shared by the Respondent Bank with the Petitioner. The Petitioner gave a written proposal to the Respondent Bank on 22 nd August, 2023. This proposal has even been given to us for our perusal. This proposal has been rejected and a noting is given on the said proposal that the Petitioner should submit a fresh offer as discussed in the OTS Meeting dtd. 21/8/2023.

(3.) Since the proposal given by the Petitioner to the Respondent Bank is a without prejudice proposal, we do not want to comment on the said proposal. Suffice it to state that the bank was justified in rejecting the same. Mr. D'souza, the learned counsel appearing on behalf of the Respondent Bank has submitted that for the Petitioner to make a fresh proposal, the Respondent Bank shall share an updated statement of account upto 31/8/2023, which shall also reflect the credit of Rs.20.00Crores which has been paid by the Petitioner to the Respondent Bank pursuant to the order of this Court. Mr. D'souza stated that this statement of account shall be furnished to the advocate for the Petitioner on or before 25/8/2023.