NAVDEEP SINGH Vs. ASSISTANT DIRECTOR

JUDGEMENT

(1.) The present writ petition has been filed seeking directions to the respondent-bank to consider the loan account of the petitioner under One Time Settlement (OTS) Scheme (Annexure P-6). Further a prayer has been made for quashing of order dated 27.11.2017 (Annexure P-10) passed by Debts Recovery Tribunal-II, Chandigarh (for brevity, 'DRT').

(2.) The petitioner is a proprietorship concern. Indian Overseas Bank, Panchkula and Niharika Vashishta wife of Kunal Gupta, have been arrayed as respondents No.1 and 2 respectively in the present writ petition.

(3.) The petitioner availed following five loan facilities from the respondent-bank:-