PRINCY GEORGE Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Adv.K.A.Hassan and Adv.G.G.Manoj for parties.

(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 clearing the loan account. For the said purpose the petitioner seeks indulgence of this Court to grant reasonable time to clear the outstanding amount.