SINDHU PANJIKUZHIYIL SIVASANKARAN Vs. STATE DISASTER MANAGEMENT AUTHORITY

JUDGEMENT

(1.) This writ petition is filed by the petitioner seeking the following reliefs:-

(2.) The maintainability of this writ petition against the 4th and 5th respondents, which are non banking finance companies registered under Section 45A of the Reserve Bank Act, is doubtful. However, learned counsel appearing for the 5th respondent submitted that, the loan account of the petitioner was restructured, providing facility to the petitioner to pay the outstanding amount on and with effect from 02.06.2019 to 02.10.2020.

(3.) However, in the meanwhile, petitioner approached the bank and requested to close the loan in five installments and accordingly, five installments is provided to the petitioner, and Rs.70,000/- being the 1st installment, which is paid on 05.07.2019.