GEETHA N. Vs. SPECIAL SALE OFFICER

JUDGEMENT

(1.) The prayers in this Writ Petition filed under Article 226 of the Constitution of India are as follows:

(2.) Heard both sides.

(3.) Upon instructions, the learned Standing Counsel for the respondent Bank submitted that the total amount due to the Bank, as on 30/4/2025, is Rs.35,02,693.00. The petitioner is prepared to remit the amount in fifteen equal monthly instalments.