Punjab-Haryana High Court
Kuldeep Singh And Ors vs Central Bank Of India And Anr on 12 January, 2023
Author: Tejinder Singh Dhindsa
Bench: Tejinder Singh Dhindsa
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
CWP-4772-2022 (O&M)
Date of Decision: 12.01.2023
KULDEEP SINGH AND OTHERS
...Petitioners
Vs.
CENTRAL BANK OF INDIA AND ANOTHER
...Respondents
CORAM:- HON'BLE MR.JUSTICE TEJINDER SINGH DHINDSA
HON'BLE MR. JUSTICE SANJIV BERRY
Present: Mr. P.K.S.Phoolka Advocate
for the petitioners.
Mr. Gaurav Goel, Advocate and
Mr. Tarlok, Advocate
for respondent Nos. 1 and 2.
TEJINDER SINGH DHINDSA, J. (Oral)
An advance copy of the petition already stood served upon the respondents-Bank.
Mr. Gaurav Goel, Advocate has entered appearance on behalf of the respondents and apprises the Court that the total outstanding liability as on date is Rs.11,00,000/- approximately.
Mr. P.K.S. Phoolka, counsel for the petitioners submits that a sum of Rs. 3,00,000/- would be deposited on or before 28.02.2023. He seeks issuance of directions to the Bank to enter into negotiations for an amicable settlement as per the prevailing policies applicable.
Counsel for the respondents does not oppose such prayer. Petition is disposed of.
In the event of the petitioners making good a deposit of Rs. 3,00,000/- by 28.02.2023 and put-forth a proposal for the settlement within a period of 10 days, thereafter, the Bank would examine the same and would take a decision expeditiously and in any case within a further period of four weeks.
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CWP-4772-2022 (O&M) -2-
Since the main case has been decided, pending application(s), if any, shall also stand disposed of.
(TEJINDER SINGH DHINDSA) JUDGE (SANJIV BERRY) JUDGE 12.01.2023 kv Whether speaking/reasoned : Yes/No Whether reportable : Yes/No 2 of 2 ::: Downloaded on - 17-01-2023 01:08:23 :::