Calcutta High Court (Appellete Side)
Mohammad Sadrul Alam Khan & Ors vs Union Of India & Ors on 20 July, 2015
Author: Dipankar Datta
Bench: Dipankar Datta
1 20.07.2015
Item No.40 SB W.P. 15871 (W) of 2015 Mohammad Sadrul Alam Khan & Ors.
Vs. Union of India & Ors.
Mr. Avik Dutta, Ms. Leena Mukherjee...........for the petitioners. Mr. V. Raja Rao, Ms. Aparajita Rao.................for the State. The grievance of the petitioners is that their proposal dated 27.04.2015 for one time settlement of the outstanding dues has not been considered by the Federal Bank.
Mr. Rao, learned advocate representing the Federal Bank has placed before this Bench a response dated 07.05.2015 whereby the proposal was rejected. It is submitted by him that such response is not part of the writ petition. It is also submitted by him that the bank has approached the relevant tribunal under the Recovery of Debts due to Banks and Financial Institutions Act, 1993 with an application under Section 19 thereof, which is pending. In view thereof, I find no reason to entertain the writ petition. The same stands dismissed with liberty to the petitioners to take all points as are available to them in law before the relevant tribunal. There shall be no order as to costs.
Urgent photostat certified copy of this order, if applied for, be furnished to the parties as early as possible. 2 (DIPANKAR DATTA, J.)