RAJEENA K JOB Vs. AUTHORISED OFFICER STATE BANK OF TRAVANCORE STRESSED ASSET RESOLUTION CENTRE SBT BHAVAN PANAMPILLI NAGAR

JUDGEMENT

(1.) PETITIONER availed of a cash credit facility for business purposes. Default committed by the petitioner resulted in SARFAESI proceedings now initiated by the Bank. It is thereupon that this writ petition has been 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 and also contended that in the circumstances, the Bank was justified in the action it had taken.