MEENAKSHI S.K. Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Before the writ court, appellants/ writ petitioners have sought for the following reliefs:

(2.) After adverting to the rival submissions, in particular, the plight and conduct of the appellants that they have not even made the upfront payment through "One Time Settlement Scheme', also of the fact that an Original Petition has already been filed before the Tribunal, and that the same is pending consideration, and that writ petition was fled just before the sale, writ court, vide judgment dtd. 22/9/2022 in W.P.(C) No. 30095 of 2022, ordered thus:

(3.) Even though Mr. Akshay Joseph Adhikaram, learned counsel appearing for the appellants, made submissions on the grounds raised, we are not inclined to interfere with the impugned judgment, for the reason that the writ court has considered the case of the appellants and granted indulgence, permitting them to pay the outstanding amount in instatlments.