CHANDRABABU Vs. THE AUTHORIZED OFFICER/ ASSISTANT GENERAL MANAGER

JUDGEMENT

(1.) The petitioner, who availed loan for Rs.15 lakhs from the 2nd respondent Bank on 24.3.2017 vide loan Account No.CL-030526025020130, has filed this writ petition under Article 226 of the Constitution of India, seeking a writ of certiorari to quash Ext.P1 demand notice dated 24.4.2018 issued by the

(2.) nd respondent and permit him to repay the overdue amount by way of instalments and regularise the loan account. 2. On 22.6.2018, when this writ petition came up for admission, the learned Standing Counsel sought time to get instructions. This Court granted an interim order to the effect that status quo as on that date shall be maintained for a period of two weeks.

(3.) Heard the learned counsel for the petitioner and also the learned Standing Counsel for the 2nd respondent Bank.