Kavitha Mattaparthi vs Union Of India
2023 Latest Caselaw 3020 AP

          THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU
                               &
              THE HON'BLE SRI JUSTICE V. SRINIVAS

                       Writ Petition No. 11198 of 2023

ORDER: (per Sri Justice D.V.S.S.Somayajulu)


           Heard learned counsel for the petitioner and learned

counsel for the respondents.

Learned counsel for the petitioner seeks a direction to

the respondent to grant six (06) months time for repayment

of the over due amount.

Learned counsel for the respondent-Bank clearly

states on instructions that the Bank is not interested in

extending time.

In view of the settled law on subject, including the

judgment in Bijnor Urban Co-operative Bank Limited,

Bijnor and others v. Meenal Agarwal and others1, writ

under Article 226 cannot be used to grant such a relief.

Therefore, writ petition is dismissed. There shall be

no order as to costs.

(2023) 2 SCC 805 As a sequel, Miscellaneous Applications, if any,

pending shall also stand dismissed.

________________________________ JUSTICE D.V.S.S.SOMAYAJULU

________________________ JUSTICE V. SRINIVAS Date: 10.05.2023 AG/DSB

THE HON'BLE SRI JUSTICE D.V.S.S.SOMAYAJULU & THE HON'BLE SRI JUSTICE V. SRINIVAS

Writ Petition No.11198 of 2023

Dated: 10.05.2023 AG