V. PARVATHY Vs. NATIONAL HOUSING BANK

JUDGEMENT

(1.) THIS writ petition has been filed praying that this Court may be pleased to issue a writ of Mandamus to direct the respondents to consider the petitioner's representation, dated 11.10.2013, for re -scheduling the petitioner's loan account bearing No.VLR03010100329 and to pass appropriate orders thereon.

(2.) AT this stage of the hearing of the writ petition, the learned counsel appearing for the second respondent had submitted that the request of the petitioner for re -scheduling the petitioner's loan account No.VLR03010100329 had already been rejected and a notice under Section 13(4) of the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002, read with Rules 5 to 9 of the Securities Interest (Enforcement) Rules, 2002, had been issued and an auction sale had been scheduled to be held on 23.12.2013. However, in view of the order passed by this Court, on 6.11.2013, in M.P.No.2 of 2013, no auction had been held, in respect of the property in question, on 23.12.2013.

(3.) IN view of the submissions made by the learned counsels appearing for the respondents, we find no reason to grant the relief, as prayed for by the petitioner, in the present writ petition. Hence, the writ petition is dismissed. No costs. Connected M.P.No.2 of 2013 is closed.