RENU D.R. Vs. THE CANARA BANK

JUDGEMENT

(1.) Petitioner in this writ petition is the 2nd petitioner in the subject issue in this writ petition and the other writ petition which was disposed of on 21.02.2017 are similar. Petitioner and her husband were permitted to pay the outstanding amounts in five equal monthly installments commencing from 15.02.2017. In view of the directions contained in the said judgment, the relief sought for by the petitioner in this writ petition has become redundant. However, I make it clear that, in view of the judgment rendered in the writ petition specified above no recovery shall be effected against the petitioner, if the petitioner is complying with the directions contained in the other judgment. Needless to say, if any violation of the conditions and stipulations in the judgment specified above from the part of the petitioner the bank will be at liberty to proceed in accordance with law.