SATHYAN Vs. SYNDICATE BANK

JUDGEMENT

(1.) Heard Adv.Thasmi.T for petitioner and Adv.Harish Gopinath holding for Adv.R.S.Kalkura 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.