LAWS(KER)-2018-11-108

SUNILKUMAR R Vs. STATE BANK OF INDIA

Decided On November 01, 2018
Sunilkumar R Appellant
V/S
STATE BANK OF INDIA Respondents

JUDGEMENT

(1.) The petitioner, a borrower has faced recovery proceedings under the SARFAES Act. After receiving a notice under Section 13(2) of the Act, the petitioner pointed out to the bank that it had overcharged the account. Thus the bank realised the mistake.

(2.) At any rate, before the bank could rectify the defect, the petitioner has filed this Writ Petition.

(3.) Now the learned Standing Counsel for the respondent bank informs the Court that there was a mistake in the interest calculation, and now that stands rectified. According to him, even the amount due from the petitioner has been reduced; he also informs the Court that the Bank has already withdrawn the notice under Section 13(2) of the Act. If the petitioner intends to pay the amount in terms of the revised overdue amount, he may do so.