Pankaj Purohit, J
1. Learned counsel for the petitioner made a statement before this Court that the loan amount, which was due against petitioner of both the Banks have been repaid and, therefore, the amount which has been deposited by the petitioner in pursuance of order dated 15.11.2018 in Punjab National Bank, which was admittedly kept in a fixed deposit be released in favour of the petitioner.
2. Learned counsel for respondent no.3-Punjab National Bank made a statement that liability of the petitioner has been discharged as he has deposited the entire amount due against him, so far as Punjab National Bank is concerned. The learned counsel for respondent no.2-Punjab and Sindh Bank also made a statement that account of the petitioner in his Bank also closed on 31.03.2023, therefore, the prayer made by learned counsel for the petitioner may be granted.
3. The amount of ₹2,50,000/- deposited in fixed deposit of Punjab National Bank shall be released in favour of the petitioner along with all the interest accrued thereon.
4. Accordingly writ petition stands disposed-off.
