ALPHONSA A., D/O. AGNESS, KIZHAKKEKARA HOUSE, MANGOTTU HOUSE, KATTAKODE P.O. KATTAKKADA, THIRUVANANTHAPURAM Vs. THE AUTHORIZED OFFICER, THIRUVANANTHAPURAM DISTRICT, CO-OPERATIVE BANK, LTD. THIRUVANANTHAPURAM-695023,

JUDGEMENT

(1.) HEARD both sides.

(2.) A cash credit facility availed of by the petitioner from the respondent was in default. As a result, SARFAESI proceedings were initiated by the Bank and Ext.P3 possession notice and Ext.P5 auction notice were issued. It was at that stage the writ petition was filed and at the admission stage, this Court passed order dated 17/1/11 granting stay of confirmation of sale subject to the petitioner remitting Rs.2 lakhs. According to the Learned Counsel for the petitioner, this condition has been complied with.

(3.) IT is also made clear that in the event the respondents have any one time settlement scheme in vogue, this judgment will not prevent the petitioner from claiming the benefits thereof.