VAHEEDA Vs. AUTORIZED OFFICER

JUDGEMENT

(1.) Heard Adv.V.M.Krishnakumar.k for petitioner and Adv.Amal George, Standing Counsel for respondents.

(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.