Dinesh Kumar Singh, J
1. The present writ petition under Article 226 of the Constitution of India has been filed seeking the following reliefs:
“a. issue a writ of mandamus or any other appropriate writ, direction or order, directing the respondent to grant them breathing time and instalment options for the
repayment of the amount due.
b. Issue a writ of mandamus or any other appropriate writ, direction or order directing the respondent to defer the proceedings under Exhibit P1 notice.
c. Issue an appropriate order or direction to dispense off the production of translated copies of Exhibit P1.
d. To direct the respondent to consider waiving a part of the interest due from the petitioners in the light of their financial crisis.â€
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2. As of 24.08.2023, the total outstanding of the Bank against the petitioner was Rs.27,37,934/-. This Court, vide interim order dated 24.08.2023,
directed the petitioner to deposit an amount of R.10 lakhs within a week from the date of the order to show her bona fides.
3. Learned Counsel for the petitioner submits that in pursuance of the said order, the petitioner has already deposited Rs.9 lakhs, and Rs.1 lakh shall
be deposited tomorrow (08.09.2023). She submits that the present writ petition may be disposed of with a direction to the Bank to grant instalments for
payment of the remaining amount of Rs.17,37,934/- with accrued interest.
4. Learned Counsel for the Bank does not have much objection to the said prayer.
5. Considering the aforesaid facts and circumstances of the case and also taking into consideration that the petitioner has already paid a substantial
amount towards the discharge of the loan liability, the present writ petition is disposed of with a direction to the petitioner to deposit Rs.1 lakh more by
tomorrow (08.09.2023), and the Bank could grant twelve instalments for payment of the remaining amount. With the aforesaid direction, the present
writ petition stands finally disposed of.
