ANILKUMAR CHANDRAKANT DESAI Vs. INDIABULLS HOUSING FINANCE LIMITED

JUDGEMENT

(1.) Heard Mr. Mayur Rajguru, learned counsel appearing for the petitioners and Mr. C.Z. Sankhla, learned counsel appearing for the respondent.

(2.) By way of the present petition, the petitioners have prayed for the following reliefs:

(3.) It appears that the petitioners have approached this Court mainly on the ground that the DRT-I was not available at the relevant point of time and it is submitted by Mr. Rajguru, learned counsel that out of the total amount due and payable by the petitioners to the tune of Rs.27,16,000.00, petitioners have already deposited Rs.20,14,239.00. Mr. Rajguru, learned counsel submitted that petitioners are ready and willing to deposit the remaining amount of Rs.5,85,590.00 with the respondent-Bank.