JINDEV SHUTTERING Vs. BANK OF BARODA

JUDGEMENT

(1.) In this Writ Petition, the petitioners have prayed for the issuance of a Writ in the nature of Mandamus, directing the respondents-Bank to accept the Demand Draft of Rs.3.80 Lakhs for payment of the balance OTS amount and allow application dt. 21/7/2018 (Annexure P-7) for extension of time upto 31/10/2018 for payment of balance amount of OTS along with interest for the delayed period.

(2.) The petitioner No.1 is a proprietary concern of which the petitioner No.2 is the proprietor.

(3.) The petitioner No.1 and was sanctioned a term loan of Rs.98.00 Lakhs on 28/2/2011 by the respondent Bank for establishment of a shuttering material store.