VINEETHA Vs. THE REGISTRAR, CO-OPERATIVE SOCIETIES

JUDGEMENT

(1.) The petitioner, who availed business loan for Rs. 2 lakhs from the 4th respondent Bank on 28.11.2015 for a period of 200 days, has filed this writ petition under Art. 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to regularise the loan account and to grant instalment facility to repay the outstanding amount.

(2.) On 12.2.2019, when this writ petition came up for admission, this Court passed the following order;

(3.) Heard the learned counsel for the petitioner, the learned Government Pleader appearing for respondents 1 and 2 and also the learned counsel for the 4th respondent. Considering the nature of relief proposed to be granted, service of notice on the 3rd respondent Special Sale Officer is dispensed with.