AMIT SAHA Vs. RESERVE BANK OF INDIA

JUDGEMENT

(1.) The petitioners' grievance is that their one-time settlement offer was not considered by the respondents concerned being the LIC Housing Finance Limited (in short, LICHFL).

(2.) The petitioners admittedly defaulted in the payment of the one-time settlement (OTS) offer that was given to them in 2021. The offer was valid till November 30, 2021.

(3.) By a notice dated September 9, 2022, the respondent no. 3 intimated to the petitioner that they are offered to pay the OTS was not acceptable to LIC Housing Finance Limited and the LICHFL has already taken physical possession of the property under the SARFAESI Act, 2002.