ANSHUMAN PRADHAN Vs. LULIPTA BEURA

JUDGEMENT

(1.) This matter is taken up through virtual/physical mode.

(2.) It is not disputed that the Housing loan for a sum of Rs.66.00 lakhs was availed on 12/9/2018 with EMI of Rs.75,223.00 for a period of fifteen years. Due to non-payment of the monthly installments, the account was declared NPA on 31/1/2021 and the recovery process initiated by issuance of demand notice dtd. 3/2/2021 under Sec. 13(2) of the SARFAESI Act, 2002.

(3.) At the time of hearing, learned counsel for the Bank states that the petitioner has deposited amounts towards the amounts over due and resultantly the loan account has been upgraded to a regular loan account so as to render the present Writ Petition as infructuous. He however, is unable to give the exact date from which the loan account has been regularized. He prays for a day's accommodation.