PRASAD SANGULA Vs. BANK OF INDIA

JUDGEMENT

(1.) This writ petition is filed for the following relief;

(2.) Learned Counsel for petitioners submits that the 1st petitioner submitted application dt.14.07.2021 for restructuring of all his loans as per Circular No.115/57, dated 21.05.2021 issued by the 2nd respondent, but the 1st respondent without considering the same is taking coercive steps against the petitioners.

(3.) It is to be seen that the application dt.14.07.2021 submitted by the petitioner is only for paying the amounts which are irregular. There is no prayer in the said application for restructuring of the loan accounts.