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Judgment
T.R. Ravi, J
The prayer in the writ petition is to permit the petitioner to pay off the outstanding amounts in the loan account availed from respondent in easy instalments. The Standing Counsel on instructions submits that the outstanding amount as on 08.02.2023 is Rs.1,84,89,240/-.
In the above circumstances, the writ petition is disposed of directing the petitioner to pay off the outstanding amount of Rs.1,84,89,240/- along with future interest in 14 equal monthly instalments,, the first instalment falling due on or before 14.03.2023 and the subsequent instalments falling due on or before the 14th day of the succeeding months. If the petitioner makes a single default in the payment of instalments, the respondent will be at liberty to continue with coercive steps for recovery. The coercive steps initiated shall be kept in abeyance to facilitate the payment of instalments as directed above.