PATHUKUTTY Vs. GURUVAYUR URBAN CO OPERATIVE BANK LTD

JUDGEMENT

(1.) The present writ petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:

(2.) As of 24/8/2023, the total outstanding of the Bank against the petitioner was Rs.27,37,934.00. This Court, vide interim order dtd. 24/8/2023, directed the petitioner to deposit an amount of R.10 lakhs within a week from the date of the order to show her bona fides.

(3.) Learned Counsel for the petitioner submits that in pursuance of the said order, the petitioner has already deposited Rs.9.00 lakhs, and Rs.1.00 lakh shall be deposited tomorrow (8/9/2023). She submits that the present writ petition may be disposed of with a direction to the Bank to grant instalments for payment of the remaining amount of Rs.17,37,934.00 with accrued interest.