MANIK DHAR Vs. INDIAN OVERSEAS BANK

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) Mr. K. Paul, learned counsel for the petitioner submits that the petitioner is willing to settle the matter with the respondent Bank but is prevented by the fact that he has not been furnished with the statement of accounts and the particulars of the outstanding amounts which he submits is over Rs 1 Crore, as per the Banks calculation.

(3.) Ms. T. Yangi, learned counsel for the respondent Bank vehemently objects to this suggestion, inasmuch as, she states that the petitioner is a willful defaulter and has no intention of settling the outstanding amount and as such prays that effective orders be passed in the matter.