NISHA AKBAR Vs. AUTHORIZED OFFICER

JUDGEMENT

(1.) PETITIONER in the Writ Petition is the appellant. She has approached this Court when SARFAESI proceedings were initiated against her by the Bank for the default committed in respect of a housing loan taken by her .

(2.) THE learned Single Judge granted time to pay the outstanding dues by directing payment of 1/4th of the amount due to the Bank immediately and thereafter to pay the balance amount in six equal monthly instalments in order to regularise the account.

(3.) HAVING taken into consideration the fact that the amount due is in respect of a housing loan, we feel that some more time can be granted to the appellant in order to give the appellant the benefit of regularisation of accounts by payment of the outstanding dues and also the current instalments in time as under.