SREEDEVI G Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) The petitioners, who availed overdraft facility from the respondent Bank, have filed this writ petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to keep in abeyance of all further proceedings pursuant to Ext.P3 notice dated 22.10.2020 issued by the respondent Bank under sub-section (4) of Section 13 of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act , 2002, by providing a breathing time to clear the overdues. The petitioners have also sought for a writ of mandamus commanding the respondents to provide installment facility for clearing the admitted dues towards the respondents.

(2.) On 07.12.2020, when this writ petition came up for admission, learned Standing Counsel for the respondent Bank sought time to get instructions.

(3.) A statement has been filed on behalf of the respondents, opposing the reliefs sought for in this writ petition.