Rashid Ahmad vs State Of U.P. & Others
2011 Latest Caselaw 576 ALL

Citation : 2011 Latest Caselaw 576 ALL
Judgement Date : 29 March, 2011

Allahabad High Court

Rashid Ahmad vs State Of U.P. & Others on 29 March, 2011

Bench: Sunil Ambwani, Kashi Nath Pandey




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 35
 

 
Case :- WRIT - C No. - 18146 of 2011
 

 
Petitioner :- Rashid Ahmad
 
Respondent :- State Of U.P. & Others
 
Petitioner Counsel :- Rajeev Sharma
 
Respondent Counsel :- C. S. C.,G. P. Srivastava
 

 
Hon'ble Sunil Ambwani,J.

Hon'ble Kashi Nath Pandey,J.

The petitioner is guarantor of the loan sanctioned to his son by respondent No.3 - Central Bank, Baraut, Baghpat under the Mukhyamantri Gramodyog Rojgar Yojna, on 26.2.2007, for Rs. 87,500/-. The petitioner's son deposited some instalment upto 4.2.2010. Thereafter he failed to repay the loan.

A notice dated 14.1.2010 was issued to the petitioner's son alleging that a sum of Rs.91,860/- is due from him on 30.9.2009, and that interest is also accruing.

It is stated by the learned counsel for the petitioner that the petitioner, as guarantor of the loan, has been detained in civil person.

Learned standing counsel appears for respondent Nos. 1 and 2. Sri G.P. Srivastava appears for respondent No.3 - Central Bank.

Respondents are allowed time upto Monday to seek instructions as to whether recovery citation was issued to the petitioner, and an opportunity was given to him to pay the amount, as guarantor of the loan taken by his son.

In the meantime, if the petitioner pays half of the amount as reflected in the recovery certificate (which has not been filed by the petitioner), he will be released from the civil person.

Put up on 4.4.2011 in the additional cause list.

Order Date :- 29.3.2011

nethra