Laik Ram Negi vs Himachal Pradesh And Others

Tarlok Singh Chauhan, J

The instant petition has been filed for the grant of following substantive reliefs:

i) that the writ in the nature of mandamus may kindly be issued directing the respondents to consider the case of the petitioner for settlement of the loan case under One Time Settlement policy and waive of the entire interest on the loan amount raised by the petitioner and further respondents may kindly be directed to place on record One Time Settlement policy and justice be done.

ii) that the writ in the nature of mandamus may kindly be issued directing the respondents not to take coercive steps to recover the outstanding loan amount and execution No.7/2017 before the Sub-Divisional Magistrate Rampur may kindly be stayed till the time the case of the petitioner is not decided and justice be done.

2 Learned counsel for the respondents-Bank, on instructions, states that One Time Settlement policy is in operation and in case the petitioner approaches the respondent Bank, by way of filing a representation, within a period of one week from today, the respondent-Bank shall consider and decide the same within three weeks thereafter. His statement is taken on record.

3 The offer made the respondent-Bank is accepted by the petitioner.

4 Accordingly, the present petition is disposed of with a direction to the petitioner to file a representation before the respondent-Bank within a period of one week from today and in case the same is made within the aforesaid stipulated period, then the respondent-Bank shall consider and decide the same within three weeks on receipt thereof.

5 It goes without saying that till and so long the decision is not taken, no coercive action shall be taken against the petitioner. Pending application(s), if any, also stands disposed of.

For compliance, list on 22.9.2021.