K K PRAVEEN Vs. AXIS BANK LTD

JUDGEMENT

(1.) PETITIONERS are defaulters of a housing loan obtained from the first respondent Bank. Earlier they approached this Court by filing W.P.(C).16304/2010 which was disposed of by judgment dated 30.6.2010, directing the petitioners to pay the overdue amount and regularize the loan. Default was committed and therefore, recovery proceedings are continued. It is there upon that again they approached this Court seeking a direction to regularize the loan once again.

(2.) IRRESPECTIVE of the maintainability of the writ petition, a counter affidavit has been filed by the respondent Bank where in paragraph 8 it is stated thus:-