B SOORAJA KUMARI Vs. AUTHORISED OFFICER

JUDGEMENT

(1.) THE petitioner availed a loan of Rs.1.8 lakhs on the strength of security interest created over the property belonging to the petitioner. Admittedly, no substantial repayment was effected, whereby the amount due got mounted upto Rs.4,14,423/-, as given in Ext. P2 notice dated 15.03.2012 issued by the Bank under the relevant provisions of the SARFAESI Act. The petitioner has approached this Court seeking for interference with the further coercive proceedings.

(2.) THE learned Counsel appearing for the Bank submits that the overdue amount itself reflects the course ad conduct pursued by the petitioner, who has not effected any substantial repayment and as such , the prayer for regularisation is not liable to be entertained.

(3.) THE writ petition is disposed of .