- (1.) SUPPLEMENTARY affidavit filed today may be taken on record.
(2.) THE petitioners were granted a housing loan of Rs. 3,00,000/ -lacs by the respondent -Bank. According to the petitioners, due to unforeseen circumstances and reasons beyond their control, they could not repay the amount due in time. According to them, prior to default they had regularly deposited the amount with the Bank. Now the Bank is proceeding against the petitioners under the Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 (hereinafter referred to as "the Act") for the realisation of loan amount etc.
(3.) WE have heard learned counsel for the petitioners and Ms. Anamika Singh, learned counsel for the respondent -Bank and have perused the averments made in the writ petition. By our earlier order dated 21.12.2011, the petitioners were directed to deposit a sum of Rs. 50,000/ -with the respondent -bank, which amount has been deposited and receipt of the same has been annexed along with supplementary affidavit.;