Narendra @ Kalu vs State Of U.P. Thru Secy. And ...
2012 Latest Caselaw 5954 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 63798 of 2012
 

 
Petitioner :- Narendra @ Kalu
 
Respondent :- State Of U.P. Thru Secy. And Another
 
Petitioner Counsel :- Birendra Kumar Gautam,Shashank Kumar
 
Respondent Counsel :- C.S.C.,S.N. Singh
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Kalimullah Khan,J.

The petitioner took a loan of Rs.35,000/- for starting a poultry business from the respondent-Bank in the year 2005, but unfortunately thereafter he was struck with penalized because of repayment could not be made.

It has been submitted by the learned counsel for the petitioner that the petitioner has now recovered and wants to repay the loan, but he is not in a position to repay the same immediately.

In the circumstances, learned counsel for the Bank Sri Anil Kumar Shukla holding brief of Sri S.N. Singh may file a counter affidavit within a month.

List thereafter.

The recovery from the petitioner pursuant to the impugned notice dated 2.10.2012 will not be made till further orders, provided the petitioner deposits a sum of Rs.40,000/- towards the payable amount with the respondent-Bank within two months form today, and thereafter deposits the balance amount of principal with interest in three almost equal installments, in the months of April, July and September of 2013. In case of default this stay order will stand automatically vacated.

(Kalimullah Khan, J.)    (Sushil Harkauli, J.)

Order Date: 7.12.2012

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