Delhi High Court - Orders
Sharp Industries Through Sole ... vs Bank Of Maharashtra on 6 January, 2023
Author: Rekha Palli
Bench: Rekha Palli
$~38
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ W.P.(C) 2068/2019
SHARP INDUSTRIES THROUGH SOLE PROPRIETOR RAJU
SOLANKI ..... Petitioner
Through: Mr. Vikas Kumar, Adv. for Ms
Reema Khorana, Adv.
versus
BANK OF MAHARASHTRA ..... Respondent
Through: Mr. Santosh Kumar Rout and
Mr.Abhishek Chakraborty, Advs.
CORAM:
HON'BLE MS. JUSTICE REKHA PALLI
ORDER
% 06.01.2023
1. The petitioner has approached this Court seeking a direction to the respondent to furnish the details of the OTS scheme as proposed by the respondent bank and the benefits available to it under the said scheme.
2. The petition is vehemently opposed by the learned counsel for the respondent who submits that the petitioner having already approached the learned Debt Recovery Tribunal qua the same account by way of two S.As, the present petition is not maintainable.
3. Learned proxy counsel for the petitioner prays for time to obtain instructions and make submissions.
4. At request, list on 13.02.2023.
REKHA PALLI, J JANUARY 6, 2023/acm Signature Not Verified Digitally Signed By:GARIMA MADAN Signing Date:09.01.2023 13:10:42