LAYANA THOMAS Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The petitioner has approached this Court seeking the following prayers:-

(2.) Heard learned counsel for the petitioner and the learned Standing Counsel appearing for the Bank.

(3.) It is submitted by the learned counsel for the petitioner that the petitioner had availed an education loan on 10.10.2008 and that the repayment of the loan should have started on 31.10.2013. It is submitted by the learned counsel for the petitioner that no repayment could be made by the petitioner due to financial stringency. However, even inspite of passage of more than the time required for classifying the loan as Non Performance Asset (NPA), without any payments, no such declaration was made. It is submitted by the learned counsel for the petitioner that the application preferred by the petitioner has been rejected by a cryptic order without considering the specific claim raised by the petitioner.