Sureshwar Thakur, J. (Oral):— The learned counsel appearing on behalf of the writ petitioner, submits that, her representation (Annexure P-2), is awaiting an adjudication being made thereon. He further submits that, till the afore representation, is awaiting an adjudication being made thereon, this Court may direct the respondents-Bank, to, not initiate any coercive process(es), for, recovery of the outstanding loan amount(s), hence, against the writ petitioner. The learned counsel appearing on behalf of the respondents, on instructions, meted to him, by the respondents-Bank, submits that, the afore submission, may be ordered to be accepted.
2. Consequently, the writ petition is disposed of, with a direction to the respondents-Bank, to, make a decision in accordance with the relevant norms and guidelines, upon, Annexure P-2. It is also directed that till a decision is meted, upon, Annexure P-2, thereupto, no coercive action shall be initiated against the writ petitioner, by the respondents-Bank, to, recover the outstanding loan amount(s). All pending applications stand disposed of.
3. Copy dasti.