UNNIKRISHNAN NAIR R, Vs. MANAGER

JUDGEMENT

(1.) This writ petition is filed against the HDFC Bank and its authorised Officers and Manager, seeking the following reliefs:

(2.) This Court had passed an interim order on 13.01.2021 when the learned counsel for the petitioner pointed out that by refusing to accept the arrears of EMI offered by the petitioner respondent were going to to make the account of the petitioner NPA. Respondents was thereupon directed to accept the EMI towards the loan subject to further orders.

(3.) The respondents filed a counter affidavit along with a petition to vacate the interim order raising the question of maintainability pointing out that respondent Bank is a Private Bank which does not come within the ambit of State or eligible for a relief under Article 226 of the Constitution of India.