Mohd. Shahid vs State Of U.P. Thru Secy. And Others
2012 Latest Caselaw 5968 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - C No. - 63707 of 2012
 

 
Petitioner :- Mohd. Shahid
 
Respondent :- State Of U.P. Thru Secy. And Others
 
Petitioner Counsel :- Azad Khan
 
Respondent Counsel :- C.S.C.,Ashish Agrawal
 

 
Hon'ble Sushil Harkauli,J.

Hon'ble Kalimullah Khan,J.

Counter affidavit will be filed within three weeks by the respondent-bank represented by Sri Sachin Mohan as to whether the Bank would be prepared to reschedule the Bank loan for payment of balance amount of principal plus interest, and if so the terms of rescheduling will be given. This order is being passed because it appears that the petitioner is interested to repay the loan, and part of it has been repaid. List immediately after one month.

In the circumstances, coercive measures may not be taken against the petitioner and the recovery of the remaining amount shall remain suspended till the next date of listing, provided the petitioner deposit a sum of Rs.50,000/- without two weeks from today with the Bank. In case of default this interim order will stand automatically vacated.

Order Date :- 7.12.2012

Hasnain

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