EVENCIO QUADROS Vs. CANARA BANK

JUDGEMENT

(1.) Heard Mr. Costa Frias, the Learned Counsel appearing for the Petitioner.

(2.) Rule. Mr. Karpe, the Learned Counsel appearing for the Respondents, waives service. The pleadings are complete. The Rule made returnable forthwith, and by consent of the parties, the Petition is heard finally.

(3.) By the present Petition under Article 226 of the Constitution of India, the Petitioner is seeking a Writ of Mandamus directing the Respondents to recalculate the outstanding dues in respect of the gold loans availed by the Petitioner by freezing the interest rate as on 8/9/2021 and waiving all panel interest thereafter. The Petitioner is further seeking directions against the Respondents to accept the payment of the gold loan from the Petitioner and forthwith release/return the pledged gold ornaments to the Petitioner.