AUTHORIZED OFFICER SYNDICATE BANK Vs. JAZEERA MOHAMMED SHAFI

JUDGEMENT

(1.) The main prayer in the above Original Petition (DRT) filed under Article 227 of the Constitution of India are as follows:

(2.) Heard Sri. K.P. Sujesh Kumar, learned counsel appearing for the petitioner and Sri. V.S.Salim, learned counsel appearing for the respondents.

(3.) The case projected in this Original Petition (DRT) filed by the petitioner bank concerned is as follows:- That Securitization Application, S.A. No.262/2019 was filed by the respondents herein challenging Sale Notice dated 8.8.2019. The impugned sale was proposed to be held on 30.8.2019, but the sale did not take place, as there was no bidders. Hence, according to the petitioner bank, the prayer sought for in the Securitizatoion Applicaiton, S.A.No.262/2019 had become infructuous. Further that One Time Settlement (OTS) Scheme for Rs.63 lakhs was granted to the respondents and the respondents have paid an amount of Rs.5 lakhs on 30.10.2019 and the balance amount payable is Rs.58 lakhs on or before 30.01.2020.