AI Structured Summary
Not yet generated for this judgment
Judgment
This matter is taken up through hybrid mode.
2 It is stated that the housing loan for a sum of Rs.6 lakhs raised in the year 2006 from State Bank of India was classified as N.P.A. on 1st July, 2018. The stage of recovery process has reached the stage of taking over actual physical possession with the help of police assistance in compliance of the order dated 6th September, 2021 passed by the learned District Magistrate and Collector, Khordha.
It is contended that the amounts overdue would come around Rs.1,70,000/- as on today and the petitioner is ready and willing to upgrade her account to a standard account by deposit of the same.
Issue notice on 20.12.2021.
On our asking, Mr. Bhaskar Chandra Panda, panel lawyer for SBI accepts and waives of notice on behalf of opposing parties-Bank. Copy of the writ petition has been handed over to him.
Upon deposit of a sum of Rs.1,50,000/-(Rupees one lakh fifty thousand) only on or before 17th December, 2021, coercive steps to take physical possession shall be kept in abeyance.
Urgent certified copy of this order be granted during course of the day.
..............................