RAJEEVAN RAJAPURAM Vs. FEDERAL BANK LTD

JUDGEMENT

(1.) THE Grievance projected in this writ petition is that the respondent Bank proceeded against the petitioners in respect of the amount stated as due under a 'housing loan', by filing O.S. No.128/2011, which resulted in Ext.P1 decree dated 31/10/2011. According to the petitioners, the Civil Court itself has granted a 'lock-in period' of six months, enabling the petitioner to clear the liability within such time and it is without any regard to the said stipulation, that the Bank is proceeding with steps under the SARFAESI Act, which made the petitioner to approach this Court by filing this writ petition.

(2.) LEARNED counsel for the respondent Bank submits on instructions and with reference to the materials on record, that the time granted by the Civil court is already over and as such, there cannot be any further challenge/grievance in this regard.

(3.) THE writ petition is disposed of.