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Judgment
A.J. Desai, C.J
By way of the present appeal filed under Section 5 of the Kerala High Court Act, 1958, petitioners have challenged the judgment dated 20/7/2023, by which the learned Single Judge did not find any extraordinary circumstance to entertain the writ petition seeking permission to pay off the outstanding amount to the respondent bank in monthly equal instalments.
Learned Counsel for the appellants submits that the appellant may be granted two weeks time to pay off the debt.
Having gone through the judgment impugned in this appeal, it appears that the property has already been sold in public auction.
In view of the above findings, we do not find any reason to interfere with this appeal. Accordingly, the appeal is dismissed.