AXIS FINANCE LTD Vs. SUNIL KEDIA

JUDGEMENT

(1.) As the point involved is short and with a view to shorten the time of litigation we treat the appeal on the day's list and dispose of it by this order, after dispensing with all formalities.

(2.) The appellant before us is the lender bank. The respondents are borrowers. Against a loan in question, the respondents created mortgage of an immovable property, as security.

(3.) The outstanding, according to Mr. S. N. Mookherejee, learned senior advocate for the appellant, is about Rs.13.00 crores. He says that on 27/3/2021, the respondent borrowers had admitted this liability.