M.Katju, J. - (1.) In this petition the name of Sri Kuldeep Saxena has been shown for the petitioner. Mr. Pradeep Kumar, learned Counsel for the respondent Bank of Baroda states that whenever the case is listed an illness slip is sent by the petitioner. Since the impugned recovery is of more than Rs. 60 lakhs (sixty lakhs) we are not inclined to adjourn this petition.
(2.) The order sheet of the case of 7.11.2000 shows that there is a detailed order of the Division Bench of this Court stating that this is the 7th writ petition filed by the petitioner challenging the recovery. In our opinion this is clear abuse of the process of the Court. In the order dated 7.11.2000 it has also been stated that prima facie the allegations of the respondents appear to be correct.,
(3.) The petitioner has prayed for one time settlement, but it is well settled that there is no right to a party to get one time settlement vide MM. Accessories v. U.P. Financial Corporation, 2002 ALR 261.;