- (1.) Heard learned counsel for the petitioners and Sri Sandeep Singh, learned counsel for the respondent bank.
(2.) Petitioners have approached this Court challenging the impugned notice dated 29.08.2017 issued by the respondent no. 4 under Section 13(2) of the SARFAESI Act. A further prayer has been made directing the respondent bank to accept the outstanding dues in instalments.
(3.) Learned counsel for the petitioners submits that due to financial constraint, the petitioners could not honour the repayment schedule and now they are ready and willing to pay the entire dues of the bank provided they are allowed to do so in instalments.;