PUJA ISPAT TRADING Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present Letters Patent Appeal has been preferred by the original petitioner whose writ petition being W.P.(C) No.5681 of 2014 has been dismissed by the learned Single Judge vide judgment and order dated 7th October, 2015 reserving liberty with this appellant (original petitioner) to raise contentions, which were raised in the writ petition, before the Debts Recovery Tribunal in Securitisation Application No. 128 of 2014 which has also been preferred by this appellant.

(2.) Having heard counsels for both the sides and looking to the facts and circumstances of the case, it appears that this appellant had taken a loan of sizable amount. Counsels for both the sides are unable to point out the principal amount to the loan taken by this appellant.

(3.) The notice was given by the respondent bank for recovery of approximately Rs.7,80,00,000/-. Thereafter, it appears that One Time Settlement was arrived at on 17th December, 2013 for Rs.4,70,00,000/- approximately out of which this appellant has paid Rs. 2,70,00,000/-.