ANUPRATHAP M V Vs. STATE BANK OF TRAVANCORE REPRESENTED BY ITS BRANCH MANAGER KALLADIKODE BRANCH SUMANGALI BUILDINGS DEEPA JUNCTION

JUDGEMENT

(1.) A business loan availed of by the petitioner from the respondent Bank is in default. That led to initiation of SARFAESI proceedings and Ext.P4 possession notice has been issued. It is at that stage the writ petition is filed with a prayer to allow the petitioner to discharge the liability in instalments.

(2.) I heard the learned counsel appearing for the Bank who pointed out the defaults committed by the petitioner and the entitlement of the Bank to have initiated the proceedings.