HARIDASAN Vs. OTTAPALAM CO-OP URBAN BANK LTD

JUDGEMENT

(1.) The writ petitioners are before this Court praying, inter alia, to quash Exhibit P1 notice of sale of the immovable properties belonging to the writ petitioners, as the loan availed by them was not repaid. It is also prayed to consider and pass orders on Exhibit P2 representation in which the first petitioner had prayed for one time settlement scheme of the entire loan amount and the interest thereon.

(2.) In the above facts situation, I direct the first respondent to consider Exhibit P2 representation, requesting for one time settlement scheme and pass appropriate orders, on merit, within two weeks from the date of production of the copy of the judgment.

(3.) All the proceedings proposed to be initiated under Exhibit P1 sale notice shall be kept in abeyance, till the disposal of Exhibit P2 representation, and the compliance of the directions that may be passed thereon, as per the scheme. The writ petition is disposed of as above.