ELDOSE VARGHESE Vs. DEVIKULAM TALUK CO OPERATIVE

JUDGEMENT

(1.) The writ petitioner is a defaulter to a loan availed from the first respondent bank. He was proceeded against, by proclaiming to sell his property, by the respondents. Hence, he is before this Court through this writ petition.

(2.) On 24/02/2006, an interim order was passed, staying the sale of his property, on condition of remittance of Rs.25,000/-. The learned counsel for the writ petitioner submits that the said condition had been complied with.

(3.) After hearing all concerned, I direct the writ petitioner to approach the first respondent, with a representation, requesting for an one time settlement, within ten days from today.