ICICI BANK LTD Vs. NASSARUDDIN ABDUL MAJEED

JUDGEMENT

(1.) Challenge in this writ appeal is to the order made in I.A. No. 1 of 2020 in W.P.(C) No. 17959 of 2019 dated 8.1.2020, by which, the learned single Judge has granted two months' time to pay off the liability, in terms of the judgment rendered earlier in W.P.(C) No. 17959 of 2019.

(2.) Short facts leading to the appeal are that: 1st respondent is availed certain loans from ICICI Bank, appellants herein. When there is default, the Bank has issued Ext. P2 notice demanding a sum of Rs. 5,29,037/-, which reads thus:

(3.) Subsequently, the Bank has issued Ext. P3 notice instructing the 1st respondent to clear the dues, or else, the amount will be declared as NPA, which reads thus: