HYRUNNISA MAJEED Vs. FEDERAL BANK

JUDGEMENT

(1.) Heard Adv. Priya P.K., for the petitioner and Adv. Sri. Mohan Jacob George, the learned Standing Counsel for the respondent bank.

(2.) The petitioner prays for the following reliefs:-

(3.) The petitioner states that the petitioner in spite of adverse market conditions and insufficient cash flow; is interested in regularising the loan account while continuing to pay the regular instalments and for the said purpose seeks the indulgence of this Court to grant reasonable time to clear the overdue amount.