Himachal Pradesh High Court
H.P. State Cooperative Bank vs . State Of Hp on 18 March, 2025
Bench: Vivek Singh Thakur, Jyotsna Rewal Dua
H.P. State Cooperative Bank Vs. State of HP CWP No. 3924/2019 18.03.2025 Present: Mr. Sunil Mohan Goel, Sr. Advocate with Mr. Raman Jamalta, Advocate, for the petitioner. Ms. Seema Sharma, Deputy Advocate General, for respondent No.1 to 4.
Mr. Ajay Kumar Sood, Sr. Advocate with Mr. Rohit, vice Mr. Sumit Sood, Advocate, for respondents No.5 to 8. Mr. Ajay Kumar Sood, learned Senior Advocate under instructions, submits that in response to letter dated 19.02.2025 received from the petitioner-Bank, communication has been sent by the private respondents asking further concession and time to settle and pay the amount.
Mr. Sunil Mohan Goel, learned Senior Advocate, under instructions, submits that response of the private respondents has been received in the bank on 18.03.2025 and in this regard he has instructions to communicate that the payable amount, calculated by the petitioner-Bank, is strictly in consonance with One Time Settlement Policy & Guidelines of the National Bank for Agriculture and Rural Development (NABARD) as well as Reserve Bank of India (RBI) and there is no scope for further reduction in the amount communicated to the private respondents vide communication dated 19.02.2025 as well as extension of time granted to them to pay, which has commenced from 19.02.2025. Mr. Ajay Kumar Sood, learned Senior Advocate further submits that after receiving formal communication, he shall have fresh instructions from his clients in this regard.
Mr. Sunil Mohan Goel, learned Senior Advocate for the petitioner-Bank submits that formal communication shall be sent to the private respondents through Advocate by 20.03.2025.
In the aforesaid circumstances, respondents No.5 to 8 are directed to give undertaking to pay the amount within 90 days commencing from 19.02.2025 and the matter is adjourned for further orders.
List for consideration on 24.03.2025.
( Vivek Singh Thakur ) Judge ( Jyotsna Rewal Dua ) Judge 18th March, 2025(Rohit)