Aji vs Authorized Officer, Bank Of Baroda

C.S.Dias, J.

The writ petition is filed to direct the respondent to permit the petitioner to pay the overdue amount in equated monthly instalments and regularise the loan account in equated monthly instalments.

The petitioner had availed financial assistance from the respondent – Bank – by creating an equitable mortgage. Due to unforeseen circumstances, the petitioner could not pay the instalments on time. The respondent has initiated proceedings against the secured asset under the Securitization and Reconstruction of Financial Assets and Enforcement of Security Interest Act (in short, ‘Act’). The petitioner is ready to pay the overdue amount in equated monthly instalments. Hence, the writ petition.

Heard; Sri.C.R.Jayakumar, the learned counsel appearing for the petitioner and Sri.Bepin Vijayan, the learned counsel appearing for the respondent.

Sri.Bepin Vijayan, on instructions, submitted that as on today the overdue amount is Rs.4,63,519/-. The petitioner has not paid any amount towards the loan account. Nonetheless, the respondent is willing to permit the petitioner to pay off the overdue amount in six equated monthly instalments. The said submission is recorded.

The learned counsel appearing for the petitioner submitted that the petitioner is ready to accept the above offer.

Having considered the pleadings and materials on record, the submissions made by the learned counsel appearing for the parties, the consensus arrived at between the parties and to provide the petitioner one last opportunity to clear off the liability, I am inclined to exercise the powers of this Court under Article 226 of the Constitution of India and entertain the writ petition.

Resultantly, I dispose of the writ petition in the following manner:

(i) The respondent is directed to defer further coercive proceedings pursuant to Ext.P1 to enable the petitioner to pay the liability in equated monthly instalments as stated below.

(ii) The petitioner is permitted to pay the overdue amount as stated above with future interest and cost to the respondent – Bank – in six equated monthly instalments commencing from 01.07.2023 along with regular EMIs.

(iii) Needless to mention, if the petitioner commit default in any of the conditions ordered above, the petitioner would lose the benefit of this judgment and the respondent would be at liberty to proceed with recovery proceedings from the stage it presently stands.

(iv) It is made clear that, no further application for modification/extension of time shall be entertained.