Punjab-Haryana High Court
Mangal Sain And Anr vs Idfc Bank Limited And Ors on 27 September, 2019
Author: Rakesh Kumar Jain
Bench: Rakesh Kumar Jain
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
203
CWP No.17629 of 2019
Date of Decision : 27.09.2019
Mangal Sain and another
.....Petitioners
Versus
IDFC First Bank Limited and others
.....Respondents
CORAM: HON'BLE MR. JUSTICE RAKESH KUMAR JAIN
HON'BLE MR. JUSTICE ARUN KUMAR TYAGI
Present : Mr. Vivek Goyal, Advocate for the petitioners.
Mr. Sandeep Suri, Advocate for the respondent-Bank.
****
RAKESH KUMAR JAIN, J. (ORAL)
Counsel for respondents No.1 and 2 has submitted that the petitioners may approach them with the proposal of One Time Settlement Scheme by making a comprehensive representation which shall be considered and till the said representation is not decided the possession of the petitioners shall not be disturbed.
Counsel for the petitioners has accepted the proposal made by counsel for respondents No.1 and 2 and submitted that this petition may be disposed of accordingly.
In view of the aforesaid facts and circumstance, the present petition is hereby disposed of with liberty to the petitioners to file a comprehensive representation, or representation in which a proposal shall be made to respondents No.1 and 2 as to how the payment of the outstanding amount shall be made. In case such a representation is made within the period of one week from the date of receipt of certified copy of this order, the respondents No.1 and 2 shall decide the said 1 of 2 ::: Downloaded on - 05-10-2019 22:56:55 ::: CWP No.17629 of 2019 -2- representation in accordance with law within a period of one month thereafter by passing a speaking order.
(RAKESH KUMAR JAIN) JUDGE (ARUN KUMAR TYAGI) 27.09.2019 JUDGE Kothiyal Whether speaking/reasoned Yes/No Whether reportable Yes/No 2 of 2 ::: Downloaded on - 05-10-2019 22:56:55 :::