DIKSON.P.J Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) HEARD the learned counsel for the petitioner, learned Standing Counsel for respondents 1 and 2 and the learned Government Pleader for the 3rd respondent.

(2.) IN 2004, the petitioner availed of a housing loan of Rs.1.95 lakhs. According to him, he paid Rs.86,000.00 and on account of the defaults committed, the account was classified as NPA and SARFAESI proceedings were initiated. In that proceedings, notice under Section 13(2) was issued to the petitioner on 10.12.2009 demanding payment of Rs.2,45,613.00. It is stated that thereafter, the petitioner paid Rs.43,000.00. In spite of it, notice under 13(4) was issued and it is at that stage, this writ petition was filed.

(3.) AT this stage, counsel for the petitioner sought instalment facility to pay off the amounts that are due.