HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 2 Case :- WRIT - C No. - 57189 of 2015 Petitioner :- Kulveer Kaur Respondent :- State Of U.P. & 3 Others Counsel for Petitioner :- N.K. Singh Counsel for Respondent :- C.S.C.,M.P. Sarraf Hon'ble Suneet Kumar,J.
Heard learned counsel for the petitioner, Sri M.P. Sarraf, learned counsel appearing for the respondent-bank and learned Standing Counsel for the State-respondent.
The petition is directed against the recovery certificate issued on 29.09.2015 by the fourth respondent for recovery of Rs. 6,26,693+ other due amount.
Learned counsel for the petitioner states that the petitioner is ready to deposit the entire amount in six quarterly installment and in the meantime, recovery may be stayed.
Learned counsel for the Bank states that the Banks is ready to accept the due amount along with interest in six quarterly installments, provided the petitioner deposits Rs. 1,50,000/- on or before 07.12.2015.
Considering the aforesaid, the writ petition is disposed of with the following direction:-
1. The recovery proceedings shall be kept in abeyance, provided the petitioner deposits Rs. 1,50,000/- on or before 07.12.2015.
2. On deposit of Rs. 1,50,000/-, the respondent-bank would furnish the complete statement of accounts showing all the deposits which have been made by the petitioner till date and the balance amount payable with interest.
3. Rest of the amount shall be deposited by the petitioner in six equal quarterly installments, commencing from Ist January, 2016.
4. Any amount already deposited shall be adjusted.
5. The petitioner shall make deposit of the last installment along with up to date interest.
6. In the event of default in complying with any of the aforementioned conditions, it would be open to the respondents to recover the amount forthwith, in accordance with law.
7. As only the citation has yet been issued and recovery has not been proceeded with, therefore, in case, the petitioner makes deposit as per the above schedule, no recovery charges shall be realised from him.
With the aforesaid direction, the petition is disposed of.
Order Date :- 7.10.2015 kkm