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Judgment
S. Siri Jagan, J.—The Petitioner availed of a loan from the 4th Respondent Bank. The Petitioner did not repay the same. Proceedings were initiated by the 4th Respondent for sale of the properties mortgaged. The sale is already over. The Petitioner has filed this writ petition seeking the following relief:
Issue a writ of mandamus or any other appropriate writ, order or direction commanding the Respondents 1 to 3 to keep all the proceedings for the confirmation of the sale of the property owned by the Petitioner comprised in survey No. 224/11 of Nilambur village in abeyance for a period of 3 months.
At the time of admission, this Court passed the following order on 31.3.2006:
Learned Counsel for the Petitioner submits that all that the Petitioner requires is three months'' time to pay off the outstandings. Accordingly, as a last chance, recovery proceedings against the Petitioner shall stand deferred for three months on condition that he deposits the entire amount on or before 15.6.2006. It is clarified that no further extension of time will be granted.
In view of that order, the Petitioner is not entitled to any further reliefs in the matter. Admittedly, even within the time granted, the Petitioner did not pay the amount. More than 4 years have elapsed since then. The Petitioner has not paid the amounts due. The Petitioner is, therefore, not entitled to any further indulgence by this Court in the matter.
Accordingly, the writ petition is dismissed.