Himachal Pradesh High Court
M/S Apj Laboratories vs . Hp State Cooperative Bank Ltd. on 22 March, 2022
Bench: Tarlok Singh Chauhan, Chander Bhusan Barowalia
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M/s APJ Laboratories vs. HP State Cooperative Bank Ltd. CWP No. 7719/2021
A 22.3.2022 Present: Mr. Atul Jhingan, Advocate, for the petitioner.
Mr. Sunil Mohan Goel, Advocate, for the respondent. Mr. B.K. Sharma, authorized representative of the petitioner-company is present in person and in order to show his bonafides has handed over two demand drafts, amounting to Rs. 32,57,154/- and Rs. 17,50,000/-, respectively.
Learned counsel for the respondent-bank states that he is not in a position to ascertain, as to whether OTS scheme, under which case of the petitioner had earlier been considered, is prevalent or not, and, therefore, it would be difficult for him to appropriate this amount.
Without going into the question whether the scheme is still in force or not, it is not in dispute that the petitioner owes money to the bank or the petitioner is directed to accept the amount inappropriate, which will be adjusted against the outstanding amount of the petitioner, subject to further orders that may be passed by this Court.
The petitioner undertakes to pay Rupees 1.3 Crores within a period of 15 days and remaining amount by 30 th June, 2022. His statement is taken on record.
Learned counsel for the respondent prays for and is granted two weeks time to obtain instructions.
List on 12.04.2022.
( Tarlok Singh Chauhan) Judge ( Chander Bhusan Barowalia ) Judge 22nd March, 2022 (CS/raman) ::: Downloaded on - 23/03/2022 20:11:41 :::CIS