Supreme Court - Daily Orders
Punjab National Bank vs Devender Singh Gill on 27 March, 2023
Author: M.M. Sundresh
Bench: M.M. Sundresh
SLP(C) No. 4527/2023
ITEM NO.8 COURT NO.7 SECTION IV-B
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition for Special Leave to Appeal (C) No. 4527/2023
(Arising out of impugned final judgment and order dated 21-12-2022
in CWP No. 28689/2022 passed by the High Court of Punjab & Haryana
at Chandigarh)
PUNJAB NATIONAL BANK Petitioner(s)
VERSUS
DEVENDER SINGH GILL Respondent(s)
(FOR ADMISSION)
Date : 27-03-2023 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE SANJIV KHANNA
HON'BLE MR. JUSTICE M.M. SUNDRESH
For Petitioner(s)
Mr. Jay Savla, Sr. Adv.
Ms. Ekta Choudhary, AOR
Mr. Divyank Dutt Dwivedi, Adv.
Ms. Anisha, Adv.
For Respondent(s)
UPON hearing the counsel, the Court made the following
O R D E R
Issue notice returnable in the month of July 2023. Notices will be served by all modes, including dasti. It is stated by the learned senior advocate appearing for the petitioner-Bank that the One Time Settlement (OTS) Scheme is already in public domain. The respondent had applied for OTS scheme, which was approved, but since the respondent had failed to Signature Not Verified Digitally signed by BABITA PANDEY Date: 2023.03.28 adhere to the terms and conditions of OTS Scheme, the petitioner- 20:27:34 IST Reason: Bank declared the OTS as failed. It is stated that the guidelines as to recovery of Non-Performing Assets (NPA) i.e., Policy on SLP(C) No. 4527/2023 Recovery and Management of NPA are internal in nature and should not be put in public domain, as then it will be possible for the defaulters to misuse and beat the said guidelines. The proceedings in C.W.P. no. 28689/2022 may continue, but the direction to put the guidelines in public domain, will remain stayed. The petitioner will place the subsequent order passed by the High Court, on record.
(DEEPAK GUGLANI) (R.S. NARAYANAN)
AR-CUM-PS COURT MASTER (NSH)