Riyazudeen vs Canara Bank (E-Syndicate Bank) Ltd.And Another

Manoj Kumar Tiwari, J

By means of this writ petition, petitioner has sought the following reliefs:

“(A) Issue a writ, order or direction in nature of certiorari to quash the order dated 22-01-2020 issued by Respondent no. 2.

(B) Issue a writ, order or direction in nature of mandamus directing the Petitioner for making the payment in an equal monthly installment as may this

Hon’ble Court may deem it fit and proper.â€​

This Court, vide order dated 15.03.2021, had permitted the petitioner to deposit the entire outstanding loan amount with the respondent-Bank on or

before 23.03.2021.

Learned counsel for the petitioner submits that, in terms of the said order, petitioner had deposited a sum of Rs. 2,00,000/- with the respondent-

Bank on 25.03.2021.

Learned counsel for the respondent-Bank submits that it is no compliance of the order of this Court, as the deadline, to deposit the said amount,

expired on 23.03.2021. He further submits that the total outstanding against the petitioner firm is Rs. 10,04,766/-. However, this submission is disputed

by learned counsel for the petitioner, who submits that the said outstanding amount is in respect of separate housing loan account.

Learned counsel for the petitioner submits that petitioner is ready & willing to liquidate the loan, therefore, he may be permitted to approach the

bank authorities by making a representation.

Learned counsel for the respondent-Bank submits that if such representation is made within three days from today, then the Competent Authority in

the Bank shall consider the same and take appropriate decision thereupon within one week thereafter.

In such view of the matter, the writ petition is disposed of with liberty to petitioner to approach the Competent Authority in the respondent-Bank,

within three days from today. If such representation is made within the stipulated period, then the Competent Authority in the respondent-Bank shall

consider the same and take appropriate decision, in accordance with law, within one week thereafter.